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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(2) in Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969

(2)On receipt of report under sub-rule (1) the Superintendent of Jail shall forthwith send the same to the Inspector General for being forwarded to the Releasing Authority, who may thereafter cancel the release warrant.