Section 3(1)(e) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017

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State of Uttarakhand - Subsection

Section 3(1)(e) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017

(e)In special emergency situations where the presence of prisoner is necessary, such as the collapse of a house of the prisoner or other natural disaster, which is to be confirmed by the District Magistrate, or

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State of Uttarakhand - Subsection

Section 3(1)(e) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017