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[Cites 0, Cited by 4] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962

(2)If a prisoner does not surrender himself as required by sub-section (1) within a period of ten days from the date on which he should have so surrendered, he may be arrested by any police officer without a warrant and shall be remanded to undergo the unexpired portion of his sentence.