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 310] [Entire Act] State of Goa - Subsection Section 310(4) in Goa Prisons Rules, 2006 (4)If at any time, a prisoner who could have been granted furlough is either not granted or is not released in time, the period for which he could have been granted the furlough shall not be carried forward but shall lapse.
