Section 11(7) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

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State of Haryana - Subsection

Section 11(7) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(7)In addition to the action under sub-sections (2) and (3) of section 8 of the said Act, the amount of the bond shall stand forfeited to Haryana Government in case any condition of the bond is in the opinion of the Government not fulfilled.Given under my hand this ______________day of_______________Seal RegisteredSignature of Releasing Authority

Endst. No.

GI/G

Dated

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State of Haryana - Subsection

Section 11(7) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007