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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(a) in Good Conduct Prisoners' Probational Release Act, 1938

(a)that he be placed under the supervision or authority of a servant of the Government or a secular institution or of a person, or society professing the same religion as the prisoner, named in the licence and wiling to take charge of him ; and