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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

State of Assam - Subsection

Section 67(3)(b) in Assam Prisons Act, 2013

(b)where the person released on parole was sentenced to imprisonment for life, until the sentence of imprisonment for life is remitted by the appropriate Government or until the parole order is revoked, whichever is earlier.