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[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Goa - Subsection

Section 301(1) in Goa Prisons Rules, 2006

(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).