Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(e)"releasing authority" means the State Government or such other authority to whom the powers of the State Government are delegated under sub-section (4) of section 3 of the Act;