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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Goa - Subsection

Section 302(5) in Goa Prisons Rules, 2006

(5)The Superintendent or any other Officer authorized by him in this behalf may cause every prisoner to be informed at the end of each quarter about the remission earned by him during the quarter and also the total of his remission:Provided that the remission record shall be kept confidential, and no prisoner shall be entitled to have access thereto.