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] [Section 326] [Entire Act] State of Goa - Subsection Section 326(2) in Goa Prisons Rules, 2006 (2)In the cases other than those specified in sub-rule (1), the Superintendent shall be the competent authority to sanction release of a convicted prisoner on parole upto a maximum period of 14 days.
