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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(i) in Rajasthan Prisons (Shortening of Sentences) Rules, 2006

(i)a prisoner who has been sentenced-to imprisonment for life for an offence for which death penalty is one of the punishment provided by law or who has been sentenced. to death but his sentence has been commuted under Section 433 of Code of Criminal Procedure, 1973, into one of imprisonment for life, shall be considered only after he has served 14 years of actual imprisonment excluding remission but including the period of detention spent during enquiry, investigation or trial, on the condition that such a prisoner shall also have to earn a minimum of 4 years of remission in order to be eligible for consideration.