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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Goa - Subsection

Section 147(3) in Goa Prisons Rules, 2006

(3)At the end of the year from such admission, the case of each habitual offender shall be reviewed by the Classification Committee. If the prisoner has maintained good institutional discipline and has made further efforts for self-improvement, he shall, subject to the orders of the Inspector General, be promoted by the Superintendent to Stage III and accordingly, he shall be provided with accommodation in dormitories, work in association, and all canteen facilities; and may be granted remission at the scale of ordinary remission prescribed in rule 289 in Chapter XV - "Remission to Prisoners".