Section 4(1)(i) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(i)is a habitual offender as defined in sub-section (3) of section 2 of Punjab Habitual Offenders (Control and Reform) Act, 1952; or

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