Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 215] [Entire Act] State of Haryana - Subsection Section 215(c) in Punjab Jail Manual (c)to give effect to all remissions of sentence lawfully earned or granted, and from time to time to revise and enter the correct date of release in the register of releases;
