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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(b) in The M.P. Prisoners' Release on Probation Rules, 1964

(b)Those convicted under Section 7 of the Act or who are serving the unexpired sentence under sub-section (3) of Section 8 of the Act or whose licence has been previously revoked on account of the breach of the conditions of the licence;