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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in The Rajasthan Prisoners Act, 1960

(3)If any person released under sub-section (1) fails to fulfil any of the conditions imposed upon him under the said sub-section or under the bond entered into by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof