Legal Document View

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

State of Haryana - Subsection

Section 4(1)(ii) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(ii)has been convicted of dacoity or such other offence as the State Government may, by notification, specify.' by Haryana Act No. 20 of 2012, dated 1.10.2012.]]