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

State of Madhya Pradesh - Subsection

Section 4B(3) in The M.P. Prisoner's Leave Rules, 1989

(3)In case of a prisoner who has been sentenced to any punishment owing to his escape during his previous leave such prisoner shall not be eligible for general leave, for the rest of his term of sentence.