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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(ii) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

(ii)A prisoner being a habitual criminal who has served 2½ years of his substantive sentence, including the period of remission, or has served two thirds of sentence including the period of remission, whichever is greater.