Section 8(vi) in Rajasthan Prisons (Shortening of Sentences) Rules, 1958
(vi)[ Prisoners who have attained the age over 65 years in case of male prisoners and over 55 years in case of women prisoners, in whose case no public interest is likely to be served by keeping them in prison, provided they are serving sentences for their first and only conviction and are not covered under clauses iii(a) and iii(b) above.] [Substituted by Notification Published in R.G.Gazette, Part IV-C, Extraordinary dated 9-3-1993.]
