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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in The Punjab Good Conduct Prisoners' (Temporary Release), Rules 1963

(2)On receipt of a report under sub-rule (1), the Superintendent of Jail shall forthwith send the same to the Inspector-General for being forwarded to the Releasing Authority, who may thereafter cancel the release warrant.