Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(3) in The Punjab Borstal Rules

(3)The [State] [Substituted by the Adaptation of Laws Order, 1950.] Government will communicate all appointments of Parole Officers made under sub-rule (1) to the Superintendent in sufficient time for the inmates concerned being informed of their respective parole officers before their discharge on license from the institution.