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State of Goa - Section

Section 301 in Goa Prisons Rules, 2006

301. Total of ordinary, annual good conduct and special remission not to exceed half of the substantive substance.

(1)The aggregate of the ordinary, annual good conduct and special remission granted to a prisoner shall not, without the special sanction of Inspector General, exceed half of the substantive sentence (to be calculated from the date of his conviction).
(2)Nothing in sub-rule (1) shall apply to prisoners sentenced to imprisonment for life.