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State of Rajasthan - Section

Section 11 in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

11. Conditions for release.

- The Advisory Board may recommend release of a prisoner conditionally or unconditionally whenever a prisoner is to be released prematurely. Stringent conditions should be imposed on a prisoner recommended to be released conditionally and he should be made to enter into a bond in the Form 2 given in the Appendix to these rules.