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SC: Constitution of HPC Not to Stand in Way of Remission Boards Considering Remission of Prisoners - (02 Jun 2021)

CRIMINAL

Supreme Court has clarified that the constitution of High-Powered Committees in State Governments to de-congest prisons will not stand in the way of remission boards considering applications for remissions of prisoners under Sections 432, 433A of the Code of Criminal Procedure, 1973.

Tags : SUPREME COURT   REMISSION OF PRISONERS  

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