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[Cites 0, Cited by 1] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(a) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(a)the execution by the prisoner (including his sureties) of bond for his good behaviour during the release period and for his surrender on the expiry of such period;