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State of Punjab - Section

Section 582 in Punjab Jail Manual, 1996

582. Total remission not to exceed one-fourth part of sentence.

- The total remission to a prisoner under all these rules shall not, without the special sanction of the State Government, exceed one-fourth of his sentence.Provided that in very exceptional and suitable cases the Inspector-General may grant remissions amounting to not more than one-third of the total sentence.