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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(i) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

(i)A prisoner other than habitual criminal undergoing a substantive sentence of three years or over who has completed two years of imprisonment or half of his sentence whichever is greater, including remission;