Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act] State of Himachal Pradesh - Subsection Section 10(2)(f) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 (f)the extent to which and the manner in which journey expenses of poor prisoners shall be borne by the Government.