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

State of Haryana - Subsection

Section 11(6) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(6)When the surety furnished becomes insolvent or dies the Government may order the prisoner to furnish fresh surety immediately and if such surety is not furnished, the Government may proceed as if there had been a non-compliance of the conditions of this order.