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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in The Good Conduct Prisoners' Probational Release Act, 1926

(3)A Government officer under whose authority or supervision the prisoner was released under section 2 of the Act, may order his arrest and detention until the order of revocation of a license is passed, in such place and subject to such conditions as may be prescribed by the State Government.