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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Punjab - Subsection

Section 567(h) in Punjab Jail Manual, 1996

(h)If a prisoner has not worked for no fault of his own, he should not be debarred from remission for the period. Such remission should, however, be subject to good behaviour and participation in other institutional activities as may be organized by the institution.