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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Good Conduct Prisoners' Probational Release Act, 1926

(2)An order of revocation passed under the provisions of sub-section (1) shall specify the date with effect from which the license shall cease to be in force and shall be served in such manner as the State Government may by rule prescribe, upon the person whose license has been revoked.