Section 15(c) in Rajasthan Prisoners Release on Parole Rules, 1958
(c)Remission already earned by the prisoner [---] [Deleted by Notification No. F. 4 (2) Home-12/87 dated 15-10-90 (Published in Rajasthan Gazette Part 4(C) dated 28-5-92)] shall be counted as imprisonment served by him; and
