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State of Jammu-Kashmir - Section

Section 33 in The Prisoners Act, Svt. 1977 [Jammu and Kashmir]

33. Release, on recognizance, by order of High Court, of prisoner recommended for pardon

The High Court may, in any case in which it has recommended to the Governor the granting of a free pardon to any prisoner, permit him to be at liberty on his own recognizance.