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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4B(2) in The M.P. Prisoner's Leave Rules, 1989

(2)Such prisoner who has been punished with deferment of privilege of leave for not more than one year under Section 724 of Jail Rules, shall not be eligible for leave till the completion of the period of such order.