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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Goa - Subsection

Section 289(2) in Goa Prisons Rules, 2006

(2)Where a prisoner eligible for remission under rule 287 is unable, for reasons beyond his control (such as, court attendance or transit from one prison to another), to participate in the institution activities during any months, he may, if his conduct during that month was good, be granted remission at the scale earned by him during the month immediately preceding such month.