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[Cites 0, Cited by 6] [Section 3(2)] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(2)(c) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(c)where the prisoner is to be released on the grounds specified in clause (c) of sub-section (1), six weeks :