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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(ii) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(ii)A convict who has been awarded a major jail punishment as defined in para 630 of the Punjab Jail Manual, his parole case shall be initiated after one year from the date of punishment.