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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(5) in The Punjab Borstal Rules

(5)If an inmate, to whom a license has been granted becomes unfit owing to disease or is otherwise incapacitated before leaving an Institution his license shall be cancelled by the Visiting Committee unless in the opinion of the Committee his unfitness or incapacity is of a temporary nature, in which case the license shall be kept pending with the Superintendent.