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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(e) in The Haryana Good Conduct Prisoners (Temporary Release) Act, 1988

(e)"Superintendent of Jail" means the officer incharge of the prison or jail or other institution of like nature in which the prisoner is undergoing his sentence of imprisonment for life or imprisonment.