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State of Goa - Section

Section 312 in Goa Prisons Rules, 2006

312. Furlough is not a right.

- Furlough is not a right but a concession, which may be granted to convicts. This concession is subject to cancellation. The Government or Inspector General reserves the right to debar or withdraw any prisoner, or category of prisoners, from the concession of furlough.