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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(a) in The M.P. Borstal Rules, 1960

(a)The Director of Health Services and the District Magistrate shall exercise such powers and perform such duties in the Government of Borstal Institutions as are laid down in the Central Provinces and Berar Jail Manual Rules 255, 256 to 263 and 306, except in so far as they are inconsistent with the Madhya Pradesh Borstal Act, 1928.