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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Goa - Subsection

Section 327(5) in Goa Prisons Rules, 2006

(5)The Director General of police of the State shall immediately make enquiries to ascertain whether the ground or grounds on which parole is applied for is or are genuine and submit immediately his report to the authority specified by the Superintendent while submitting the prisoner's application for parole for inquiry, mentioning inter-alia whether it recommends the grant of parole and also whether there is a likelihood of breach of peace if the prisoner is released on parole.