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 154] [Entire Act] State of Goa - Subsection Section 154(2) in Goa Prisons Rules, 2006 (2)During such time as a prisoner is kept in a Central Jail, subject to rule 147, he shall not be granted the concessions of (a) remission, (b) furlough, (c) washing of his clothes in the Jail laundry, if there is one.
