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

State of Haryana - Subsection

Section 4(1) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(1)A prisoner shall be entitled to apply for parole only after he has completed one year of his imprisonment after conviction and has came his first annual good conduct remission under the Act.