Section 3(1)(c) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962

[Cites 0, Cited by 26] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(c) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962

(c)the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land and no friend of the prisoner or a member of the prisoner's family is prepared to help him in this behalf in his absence;

(cc)[ a lady prisoner is pregnant and is likely to deliver a child; or] [Inserted by Punjab Act No. 1 of 2016, dated 7.1.2016.]

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State of Punjab - Subsection

Section 3(1)(c) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962