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[Cites 0, Cited by 0] [Section 431(1)] [Section 431] [Entire Act]

State of Punjab - Subsection

Section 431(1)(i) in Punjab Jail Manual, 1996

(i)Minimum periods of imprisonment to be undergone for a convict before consideration of application for exercise of powers of the Government under Article 161 of the Constitution or sections 432, 433 and 433-A of Cr.P.C. 1973 are as under : -