(3)No person shall be released under sub-section (1) unless,—(a)he has at the time of his release served one half of his sentence including remission or a period not less than two years of sentence including remission, whichever is less;(b)his conduct in prison has been good;(c)twelve months have elapsed from the date of the expiry of the period of his previous release, if any, under this section.
