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 4C] [Entire Act] State of Madhya Pradesh - Subsection Section 4C(4) in The M.P. Prisoner's Leave Rules, 1989 (4)For harvesting the Rabi Crop - from the month of Mach to month of May - 15 days.Note :- (1) It shall be compulsory to keep an interval of at least 01 month between two general leaves.
