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Citedby 852 docs - [
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Hari Khemu Gawali vs The Deputy Commissioner Of ... on 8 May, 1956
State Of Madhya Pradesh And Anr. vs Gyasiram And Ors. on 19 November, 1992
State Of M.P. And Others vs Balveer Singh And Others on 16 May, 2001
Hukum Singh And Anr. vs State Of M.P. Through Collector on 5 August, 1999
Surendra Kathadbhai Jebalia vs State Of Gujarat on 20 February, 2003
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Central Government Act
Section 57 in The Indian Penal Code, 1860
57. Fractions of terms of punishment.-- In calculating fractions of terms of punishment, 4[ imprinsonment] for life shall be reckoned as equivalent to 4[ imprisonment] for twenty years.