Section 1 in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988
1. Short title, extent and commencement.
(1)This Act may be called the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988.(2)It extents to the whole of the State of Haryana.(3)It shall come into force on such date as the State Government may, by notification, in the Official Gazette, appoint in this behalf.
