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[Cites 0, Cited by 0] [Section 208(208)] [Section 208] [Entire Act]

Union of India - Subsection

Section 208(208)(c) in The Railway Protection Force Rules, 1987

(c)discharge of a prison when he is pardoned or his trial is set aside or theunexpired portion of the sentence is remitted.Shall be in Form,, A, Form B or as the case may be, Form C specified in Schedule X.