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 21] [Entire Act] State of Rajasthan - Subsection Section 21(ii) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006 (ii)The feelings of relations of the victim or victims of the offence who suffered at the hands of the accused in the case of premature release;
