Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 335 in Goa Prisons Rules, 2006 335. Furlough and Parole to be counted as remission of sentence. - The period of release on furlough and parole shall be counted as remission of sentence, provided that, in case of breach it shall not be counted.
