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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(a) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(a)In ease of convicts of offences of murder, rape, rape with murder, murder for dowry, dacoity and the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985) or any other heinous crime surety shall be from one lac rupees to two lac rupees as per discretion of the releasing authority accepting the surely bonds etc.