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 317 in Goa Prisons Rules, 2006 317. Fresh application for furlough. - A prisoner may, if he so desires, make a fresh application for furlough six months after the rejection of his previous application.
