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[Cites 0, Cited by 0] [Section 576] [Entire Act]

State of Punjab - Subsection

Section 576(1) in Punjab Jail Manual, 1996

(1)Any prisoner eligible for remission under these rules who, for a period of one year reckoned from the first day of the month following the date of his sentence or the date on which he was last punished for an prison offence, has committed no prison-offence whatever shall be awarded fifteen days' ordinary remission in addition to any other remission earned under these rules.