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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Assam - Subsection

Section 65(3) in Assam Prisons Act, 2013

(3)Any convicted inmate sentenced to imprisonment for a term shall be entitled to be released from prison on his actual period of imprisonment undergone together with remission granted under sub-sections (1) and (2) being equal to such term, but such remission shall not entitle an inmate sentenced to imprisonment for life to be released without specific orders from the appropriate Government remitting his sentence of imprisonment for life.