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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(v) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

(v)Whether the prisoner can be released with any risk to the society and whether they are of opinion that the prisoner may be released conditionally or unconditionally. If conditional release is recommended conditions to be imposed may also be indicated.