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

State of Haryana - Subsection

Section 4(3) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(3)Subject to the provisions of clause (d) of sub-section (3) of section 8 the period of release referred to in sub-section (1) shall count towards the total period of the sentence undergone by a prisoner.