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] [Section 67] [Entire Act] State of Assam - Subsection Section 67(4) in Assam Prisons Act, 2013 (4)The State Government may at any time, on being satisfied that the person released on parole has failed to observe any of the conditions of parole, or otherwise in its discretion, revoke a parole order.
