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

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Prisoners' Release on Probation Rules, 1964

(3)The Government may, on receipt of such application release the prisoner on his entering into a bond with one or more sureties for such amount and for such period as the Government may direct, to be of good behaviour and to observe such conditions as the Government may impose.