Section 3(1)(c) in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978

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State of Jammu-Kashmir - Subsection

Section 3(1)(c) in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978

(c)the temporary release of the prisoner is necessary for ploughing, sowing or harvesting or carrying on any other agricultural operation on his land and no friend of the prisoner or a member of the prisoner's family is available for undertaking such operation in his absence ; or

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State of Jammu-Kashmir - Subsection

Section 3(1)(c) in The Jammu and Kashmir Good Conduct Prisoners (Temporary Release) Act, 1978