Section 3(29) in Prisons (Goa, Daman and Diu Amendment) Act, 1967
(29)[ for the release on parole or furlough and determining the conditions on which and the authority by which prisoners may be released on parole or furlough. [Clause 29 & 30 was inserted by the amendment Act 5 of 1968 thereafter vide amendment Act 12 of 2007 clause 30 were omitted.]Clause (30) [ omitted]
