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[Cites 0, Cited by 0] [Section 567] [Entire Act]

State of Punjab - Subsection

Section 567(c) in Punjab Jail Manual, 1996

(c)In case of prisoners who fulfil conditions mentioned at (a) above and who are admitted in hospital as indoor patients or during the periods of their convalescence, ordinary remission may be granted subject to certification by the Medical Officer regarding their bona fides;