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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(1)(b) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(b)The Superintendent of Jail shall also immediately forward to the Officer-Incharge of the police station within whose jurisdiction die place or places to be visited by the prisoners is or are situated, a copy of the warrant and release certificate in Form-E. The Officer Incharge of the Police Station shall keep a watch of the conduct and activities of the Prisoners.