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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(i) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(i)if the convict overstays 15 days of his parole/furlough, his parole/furlough case shall not be entertained by the Superintendent of Jail earlier than one year from the date of his surrender/arrest;