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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Goa - Subsection

Section 289(3) in Goa Prisons Rules, 2006

(3)Unless otherwise directed by the Inspector General, a prisoner may be granted ordinary remission for the month in which he is released on furlough or parole at the scale earned by him during the month immediately before his release on furlough or parole.