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[Cites 0, Cited by 21] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

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

(a)has, immediately before the date of his temporary release, undergone continuous imprisonment for a period of three years, inclusive of the pre-sentence detention, if any;