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

State of Haryana - Subsection

Section 11(5) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(5)The prisoner shall, before his release on________________furnish to the Satisfaction of the District Magistrate_________________bond and two sureties in the sum of________________Rs.__________________(each) for faithfully observance of the conditions specified in the release warrant.