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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Haryana - Subsection

Section 40(2) in The Punjab Borstal Rules

(2)Two months prior to the release on license of an inmate the Superintendent shall request the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government through the Director to appoint a suitable Parole Officer as provided in sub-rule (1).