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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(2)(e) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(e)the manner in which the District Magistrate or any other officer may be consulted in the matter of temporary release of a prisoner;