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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(6) in The Punjab Borstal Rules

(6)Application for interviews with inmate may be oral or in writing at the discretion of the Superintendent. If the inmate is not entitled to an interview the application will be informed at once unless the Superintendent has decided to grant the interview under sub-rule (4).