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State of Rajasthan - Section
Section 14 in Rajasthan Prisons (Shortening of Sentences) Rules, 2006
14. Repeal and savings.
- The Rajasthan Prisons (Shortening of Sentences) Rules-1958; and rule 135 of Part XXV and rules 136-152 of Part XXVI of the Prison Rules, 1951 are hereby repealed. All action taken under the said rules shall so far as they are consistent with these Rules, be deemed to have been passed or taken under these Rules.Form 1[Rule 10 (iv)]Recommendation of Advisory Board..................................................................as on..................................................................................| (Place) | (Date) |