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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(f) in The M.P. Prisoners' Release on Probation Rules, 1964 (f)Those who have been prosecuted and convicted for the breach of the rules under Section 31-A of the Prisoners Act, 1900.
