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

State of Madhya Pradesh - Subsection

Section 4A(1) in The M.P. Prisoner's Leave Rules, 1989

(1)Prisoner who has undergone at least 6 months of actual sentence out of total sentences (excluding undertrial period and remission) shall be eligible for general leave, but for emergency leave, eligibility for leave shall be calculated from the date of admission into prison.