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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4)(d) in The Rajasthan Prisoners Act, 1960

(d)the offence for which he has been convicted does not, in the opinion of the authority directing release, involve grave moral turpitude or mental depravity.