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] [Entire Act] State of Goa - Section Section 146 in Goa Prisons Rules, 2006 146. Institution for hardened and persistent offenders. - Habitual offenders who show signs of deep involvement in criminal activity and who have become hardened and persistent offenders shall be sent to aCentral Jail.
