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 290] [Entire Act] State of Goa - Subsection Section 290(2) in Goa Prisons Rules, 2006 (2)In case of prisoners falling under clause (e) of rule 288, they may be eligible for remission from the first day of the calendar month next following the date of their re-admission into the prison.
