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[Cites 0, Cited by 0] [Section 403] [Entire Act]

State of Goa - Subsection

Section 403(2) in Goa Prisons Rules, 2006

(2)Interview with the prisoner: The State Sentence Review Board shall not interview any prisoner, unless it has special reasons to see him (e.g. when release is proposed on the ground of infirmity) or to ask him any pertinent question in connection with his release.