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

State of Madhya Pradesh - Subsection

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

(1)Prisoners who have been accorded with any punishment for a jail offence other than punishment of warning while undergoing their sentences, and such punishment has not been imposed upon them 3 years prior to them the date of his application for leave.