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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(ii) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

(ii)prisoners sentenced to imprisonment for life under Sections 304-B, 376, 396, 467, and 489-D of the Indian Penal Code may be considered for premature release only after completion of 14 years of actual imprisonment (with the period undergone during trial), on the condition that such a prisoner shall also have to earn a minimum of 4 years of remission in order to be eligible for consideration.