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State of Goa - Section

Section 87 in Goa Prisons Rules, 2006

87. Jailor responsible for the safe custody of prisoners' private property.

- For the purpose of discharging his responsibility under section 18, the Jailor shall be provided with a box or chest with a good lock and a separate box for the safe custody of jewellery, if any, taken from prisoners. The keys of both these boxes shall be with the Jailor.