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 4D] [Entire Act] State of Madhya Pradesh - Subsection Section 4D(1) in The M.P. Prisoner's Leave Rules, 1989 (1)Emergency Leave for Marriage. - Prisoner shall be eligible for leave for a period of 15 days for the marriage of himself, his/her daughter/son, sister and brother
