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[Section 310]
[Entire Act]
State of Goa - Subsection
Section 310(1) in Goa Prisons Rules, 2006
| Sentence | When due for first release on furlough | When due for second release | When due for subsequent release | Duration of furlough per year |
| (a) Not exceeding five years | On completion of one year of actual imprisonmentto be counted from the date of admission to prison as convict. | After completion of six months of actualimprisonment to be counted from the date of his last return fromfurlough. | After completion of six months of actualimprisonment to be counted from the date of his last return fromfurlough. | 21 days |
| (b)Exceeding five years but not more than 14years | On completion of two years of actualimprisonment to be counted from the date of admission to prisonas convict. | After completion of one year of actualimprisonment to be counted from the date of his last return fromfurlough. | After completion of six months of actualimprisonment to be counted from the date of his last return fromfurlough. | 21 days during the first five years ofconfinement and 28 days for the rest of term. |
| (c) Prisoners sentenced to life imprisonmentexceeding 14 years. | On completion of three years of actualimprisonment to be counted from the date of admission to prisonas convict. | After completion of one year of actualimprisonment to be counted from the date of his last return fromfurlough. | After completion of six months of actualimprisonment to be counted from the date of his last return fromfurlough. | 21 days during the first five years ofconfinement and 28 days for the rest of term. |