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[Cites 0, Cited by 0] [Section 380(1)] [Section 380] [Entire Act]

State of Haryana - Subsection

Section 380(1)(e) in Punjab Jail Manual

(e)[ If under sentence of imprisonment for life, he has completed not less than 9 years of his sentence, exclusive of any remission earned under the remission rules;] [Clause (e) substituted by Haryana.]