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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(c) in The Good Conduct Prisoners' Probational Release Rules, 1927

(c)No prisoner shall be released from a prison unless the conditions of the license are personally explained to him by the Superintendent and are accepted by him. The fact that the conditions were so explained to the prisoner and were accepted by him shall be certified on the license by the Superintendent.