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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1)(i) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968

(i)is a habitual offender as defined in [clause (d) of section 2 of the Himachal Pradesh Habitual Offenders Act, 1969 (Act No. 8 of 1970)] [Substituted for 'clause (3) of section 2 of the Punjab Habitual Offenders (Control and Reform) Act, 1952' by A.O. 1973.]; or