Legal Document View

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
[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

State of West Bengal - Subsection

Section 31A(2)(b) in The Prisoners (West Bengal Amendment) Act, 1955.

(b)he has undergone, with remission earned, imprisonment for -
(i)in the case of a prisoner sentenced to imprisonment for a term of less than five years, half the period of his sentence, or
(ii)in the case of a prisoner sentenced to imprisonment for a term of five years or more, half the period of his sentence or a period of three years, whichever is less;