Section 4 in Prisons (Rajasthan Amendment) Act, 2015
4. Insertion of new Sections 58A and 58B, Central Act No. 9 of 1894.
- After the existing Section 58 and before the existing Section 59 of the principal Act, the following new sections shall be inserted, namely: -"58A. Release of prisoners on parole. - The State Government or any authority empowered by it may release a prisoner on parole in accordance with such rules as may be made in this behalf.
