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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958

(1)Advisory Board shall be constituted for every Central Jail and District Jail to investigate and recommend to the Government on sentences of certain classes of prisoners with a view to release a number of such reformed prisoners as have served a sufficiently deterrent period of their sentences.