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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(ii) in The Orissa Release of Prisoners on Parole Rules, 1983

(ii)On receipt of the application from or on behalf of prisoner, the Superintendent of the Prison concerned shall forward the same furnishing necessary information in the prescribed form to the District Magistrate where the prisoner is lodged and will state the amount of money the prisoner has in his credit which he has earned during imprisonment.