Section 5 in Prisons (Rajasthan Amendment) Act, 2015
5. Amendment of Section 59, Central Act No. 9 of 1894.
- In sub-section (1) of Section 59 of the principal Act, -(i)in clause (27), the existing word "and", appearing at the end, shall be deleted; and(ii)after the clause (27), so amended, and before the existing clause (28), the following new clause shall be inserted, namely: -"(27-a) for release on parole and determining the conditions on which and the authority by which prisoners may be released on parole; and".
