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State of Goa - Section

Section 325 in Goa Prisons Rules, 2006

325. Application for grant of parole.

- A prisoner may be granted parole either on his own application or on an application made by his relative or friends, or legal adviser specifying full details of the emergent situation and circumstances warranting grant of parole. The application is to be submitted in triplicate in Form No. IV to the Superintendent.