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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(1) in Goa Prisons Rules, 2006

(1)For the purpose of identification, a full personal description of every prisoner, giving a general account of his physiognomy, complexion and built of body, and a note of any special marks on his person shall be recorded in the admission register. If there is no such record, the personal description shall be entered by the Medical Officer. Any police officer deputed to take a prisoner's finger impressions shall be allowed to do so.