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

State of Haryana - Subsection

Section 9(2) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(2)An offence punishable under sub-section (1) shall be deemed to be cognizable and non-bailableExplanation. - The punishment in this section is in addition to the punishment awarded to the prisoner for the offence for which he was convicted.