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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(2)(b) in Haryana Good Conduct Prisoners (Temporary Release) Rules, 2007

(b)In other cases surety shall be from 'twenty thousand rupees to one lac rupees as per the discretion of the releasing authority accepting the surety bond etc.