Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 13 in Rajasthan Prisoners Release on Parole Rules, 1958 13. Aim of parole to encourage good conduct. - The grant of parole should be regarded as concession to encourage good conduct and it shall not be claimed by prisoners as a matter or right.
