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State of Rajasthan - Section

Section 3 in Rajasthan Suspension of Sentence (of Prisoners Surviving in Jail Outside Rajasthan) Rules, 1974

3. Procedure for release on parole

- The State Government ordering release on parole under rule 2 shall forthwith report the full facts and circumstances of the case while forwarding the petition, to the Government of Rajasthan, who may on consideration of the report and petition make such order as they deem fit.