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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(4) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(4)At the expiry of the said period of___________weeks for which the prisoner has been temporary released the said prisoner_________________son of _____________________________shall surrender himself to the Superintendent of the jail from which he is so released to undergo the unexpired portion of his sentence.