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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(d) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969

(d)"Releasing Authority" means the Government or such other authority to whom the powers of the Government are delegated under sub-section (4) of section 3 or sub-section (1) of section 4 of the Act;