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[Cites 0, Cited by 0] [Section 585] [Entire Act]

State of Punjab - Subsection

Section 585(1) in Punjab Jail Manual, 1996

(1)When a life convict or a prisoner in whose case the State Government has passed an order of forbidding his release without reference has earned such remission as would entitle him to release but for the provisions of this paragraph, the Superintendent shall report accordingly to the State Government in order that his case may be considered with reference to section 432 of the Code of Criminal Procedure, 1973.