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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(i) in The Orissa Release of Prisoners on Parole Rules, 1983

(i)Application for release on parole shall be in Form I of Schedule 'B' and recommendation of the Superintendent of Jail and District Magistrate of the district, where the prisoner is lodged shall be in Forms II and III respectively of the said Schedule.