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State of Goa - Section

Section 292 in Goa Prisons Rules, 2006

292. Grant of remission to life convicts.

- Life sentence shall be taken as imprisonment for twenty years for the purpose of calculation of remission (under section 57, Indian Penal Code). In the case of a prisoner serving more than one life sentence, twenty years shall be treated as the total of all his sentences. When the State Sentence Review Board will examine his case, the remission to his credit will be one of the factors on the basis of which the review of his sentence will be considered.