Section 3(1)(c) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

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State of Haryana - Subsection

Section 3(1)(c) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(c)the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land or his father's undivided land actually in possession of the prisoner; or

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State of Haryana - Subsection

Section 3(1)(c) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988