Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act] State of Uttarakhand - Subsection Section 1(4)(A) in The Uttarakhand (Suspension of Sentences of Prisoners) Rules, 2017 (A)The prisoners convicted for such offence to which the executive power of the State does not extend.