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 306] [Entire Act] State of Goa - Subsection Section 306(1) in Goa Prisons Rules, 2006 (1)Where a prisoner is temporarily removed from the remission system under rule 305, the order of temporary removal shall state specific period for which the prisoner has been so removed from the remission system.
