Section 12 in Rajasthan Prisoners Release on Parole Rules, 1958
12. [ Parole period regarded as imprisonment served. - The period for which a prisoner stays on parole under rule 9, without violating the conditions laid down for the purpose, shall be treated as imprisonment served by him. All other kinds of parole shall be treated as sentence suspended.] [Substituted by Notification No. F. 4(2) Home 12/87, dated 15.10.1990 (Published in Rajasthan Gazette Part 4-C, dated 28.5.1992).]
