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Report No. 154 5. Admonition and probation under the Code Where the person convicted by a court is a woman, the court shall, in exercising its discretion as to release of the offender on probation under sub-section (i) of section 360 or release of the offender after the admonition under sub-section (3) of that section, have due regard to the fact that the offender is a woman. 6. Period of detention of women sentenced to imprisonment for life In respect of women convicted of any offence, should there be any further change under sections 433 and 433A of the Cr. P.C., regarding remission or commutation of sentences.    |
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