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[Cites 0, Cited by 36] [Section 3(1)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1)(a) in The Punjab Good Conduct Prisoners (Temporary Release) Act, 1962

(a)[ a member of the prisoner's family has died; or [Substituted by Punjab Act No. 1 of 2016, dated 7.1.2016.]
(aa)husband or wife or son or daughter or father or mother or brother or sister or grand-father or grand-mother or grandson or grand-daughter or father-in-law or mother-in-law of the prisoner is seriously ill; or]