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State of Kerala - Section

Section 73 in The Kerala Prisons and Correctional Services (Management) Act, 2010

73. Release on parole.—

The State Government may, subject to such conditions as may be prescribed, release on parole for such period as it may deem necessary, any convicted prisoner in case of any serious illness or death of any member of the prisoner's family or of any of his nearest relatives or for any other sufficient cause.