Section 6 in The Prisons (Orissa Amendment) Act, 1958
6. Amendment of Section 59, Act 9 of 1894.
- In Section 59 of the said Act, for Clause (5) the following clause shall be substituted, namely:(5)for the award of marks, granting remission or furlough, determining the conditions on which and the authority by which such remission or furlough shall be granted and the consequent shortening of the sentence."
