Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4B] [Entire Act] State of Madhya Pradesh - Subsection Section 4B(4) in The M.P. Prisoner's Leave Rules, 1989 (4)Such prisoner who has been prosecuted in any other case or cases when are undertrial in the Court, in spite of his release on security in that case.
