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State of Punjab - Section

Section 564 in Punjab Jail Manual, 1996

564. Purpose.

- Remission is intended to be an incentive for good behaviour and work. It should be granted on the basis of inmates' behaviour, work and general response to various institutional activities.In these rules :
(i)"prisoner" includes a person committed to prison in default of furnishing security to keep the peace or be of good behaviour and also a person convicted by a Military Court;
(ii)"sentence" means a sentence as finally fixed on appeal, revision or otherwise, and includes an aggregate of more sentences than one and an order of committal to prison in default of furnishing security to keep the peace or be of good behaviour.
(iii)"life convict" means a person sentenced to imprisonment, for life.