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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(1)A prisoner desirous of seeking temporary release under section 3 or section 4 of the Act, shall make an application in form A-I or form A-2, as the case may be, to the Superintendent of Jail. An adult member of the prisoner's family may also make such an application.