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[Cites 0, Cited by 12] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(d)"prisoner" means a person confined in prison or jail or other institution of like nature under a sentence of imprisonment for life or imprisonment by any court in India or the Court martial or any other authority exercising the powers of a Criminal Court;