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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(b) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(b)has not during such period committed any jail offence (except an offence punished by a warning) and has earned atleast three annual good conduct remissions :