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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Goa - Subsection

Section 310(2) in Goa Prisons Rules, 2006

(2)The period of imprisonment in this rule includes the sentence or sentences awarded in lieu of fine in case the amount of fine is not paid:Provided that if fine is paid during the period of imprisonment and the total sentence thereby reduces to a term not exceeding 5 years, he shall thereafter be eligible for release every year in accordance with sub-rule (1)(a) instead of every two years under sub-rule (1)(b).