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[Cites 0, Cited by 0] [Section 647(1)] [Section 647] [Entire Act]

State of Haryana - Subsection

Section 647(1)(c) in Punjab Jail Manual

(c)a prisoner in whose case the Local Government has passed an order forbidding his release without reference, has earned such remission as would entitle him to release but for the provisions of this paragraph, the Superintendent shall report accordingly to the Local Government in order that his case may be considered with reference to section 401 of the Code of Criminal Procedure, 1898.