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[Cites 0, Cited by 3] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(3) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(3)In case of non-recommendation for release by the Police, the release granting authority shall pass a speaking order, if he disagrees with the report submitted to him.]