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[Cites 0, Cited by 4] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(2)The District Magistrate, the State Government or the officer authorized to release the prisoner as provided in sections 3 and 4 of the Act shall take report from the Police within a specified time frame.