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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(1) in The Kerala Prisons and Correctional Services (Management) Act, 2010

(1)Well behaved, long term convicted prisoners may be prematurely released with the objective of their reformation and rehabilitation, by the Government, either suo motu or on the recommendations of an Advisory Committee as may be prescribed.