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 37] [Entire Act] State of Goa - Subsection Section 37(3) in Goa Prisons Rules, 2006 (3)In the absence of the woman Jailor, if there be one, and the Matron, a Lady Warden appointed for the purpose shall carry on the duties of the woman Jailor or the Matron, as the case may be, or of both.
