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State of Haryana - Section

Section 525 in Punjab Jail Manual

525. [ Prisoners on release to be furnished with certificate. [P.G. No. 1766-S,-Jails, dated 2.7.26.]

At the request of any prisoner sentenced to imprisonment, he shall be furnished at the time of his release with a certificate in form No. 168 signed by the Superintendent, to the effect that he has completed his term of imprisonment, the amount of remission, if any, being stated therein. A report on his character and conduct in jail shall be included in the certificate, if the prisoner so desires, but not otherwise.]