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] [Entire Act]

State of Goa - Section

Section 308 in Goa Prisons Rules, 2006

308. Power of Inspector General to revoke remission.

- The Inspector General may, at any time, call for the record of the case regarding remission granted to a prisoner and if he is satisfied that any prisoner was granted remission without sufficient reasons, by order, revoke, in whole or in part any ordinary or special remission granted to such prisoner or remove him from the remission system for the period specified in the order.