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State of Goa - Section

Section 311 in Goa Prisons Rules, 2006

311. Objectives of furlough.

- The objective of releasing a prisoner on furlough are:-(i)To enable the inmate to maintain continuity with his family life;(ii)To save him from the evil effects of continuous prison life;(iii)To enable him to maintain and develop his self-confidence;(iv)To enable him to develop constructive hope and active interest in life