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 2] [Entire Act] State of Goa - Subsection Section 2(21) in Goa Prisons Rules, 2006 (21)"Imprisonment" means imprisonment of either description as defined in section 53 of the Indian Penal Code, 1860 (45 of 1860), and the General Clauses Act, 1897 (10 of 1897);
