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[Cites 0, Cited by 1] [Section 63(2)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2)(e) in The Karnataka Prisons Act, 1963

(e)the award of marks, granting remission or furlough, determining the conditions on which and the authority by which such remission or furlough may be granted and the consequent shortening of the sentences;