Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Goa - Subsection

Section 318(1) in Goa Prisons Rules, 2006

(1)that the said prisoner shall reside at the specified Taluka and District during the period of release on furlough and shall not go beyond the limits of the said District without the permission of the Director General of Police of the State or such Officer as the Director General of Police of the State may appoint in this behalf,