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] [Entire Act] State of Goa - Section Section 314 in Goa Prisons Rules, 2006 314. Furlough not to be granted after return from parole. - Ordinarily furlough shall not be granted to a prisoner within a period of six months from the date of his return from parole.
