Section 1 in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968
1. Short title, extent and commencement.
(1)This Act may be called the Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968.(2)It extends to the whole of the [State of Himachal Pradesh] [Substituted for 'Union territory of Himachal Pradesh' by A.O. 1973.].(3)It shall come into force on such [date] [The Act enforced w.e.f. 1.9.1971, vide Not. No.2-45/71-jails (Sectt.), dated 17.8.1971, published in R.H.P.Extra., dated 23.8.1971, p. 1120.] as the Government may, by notification, in the Official Gazette, appoint.
