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 49] [Entire Act] State of Goa - Subsection Section 49(2) in Goa Prisons Rules, 2006 (2)It shall be duty of the Head-Guard to see that no guard leaves the guardroom or his beat, if on sentry duty, without proper leave or unless he is duly relieved.
