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 322] [Entire Act] State of Goa - Subsection Section 322(1) in Goa Prisons Rules, 2006 (1)Whenever any prisoner is released on furlough, an intimation of his release on furlough shall forthwith be given by the Superintendent of prison: -(i)to the Inspector General.(ii)to the Director General of Police of the State.
