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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(d) in The M.P. Borstal Rules, 1960

(d)The inmates shall be allowed the privileges of spending one-third of the money so earned by them on sweets, toys and other articles not forbidden by the institution rules. In times of epidemic sickness the purchase of sweets may be forbidden at the discretion of the Superintendent.