Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 5 in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 5. Ineligibility. sections 10(2)(d) and 10(2)(g). - No parole/furlough shall be granted to a prisoner who has been sentenced to death penalty.
