Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(2)(ii) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007 (ii)the place or places which the prisoner is allowed to visit and