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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(2) in The Punjab Borstal Rules

(2)No inmate will be sent out from an Institution without his consent and no inmate will be licensed unless the conditions of the license are personally explained to him by the Superintendent and are accepted by him. The fact that the conditions are explained to the inmate and were accepted by him shall be certified on the license by the Superintendent.