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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(2) in Goa Prisons Rules, 2006

(2)Under-trial prisoners shall be admitted into a prison on separate writs, warrants or orders, signed by a competent authority. On admission, they shall be examined by the Medical Officer for marks of violence, if any. On their conviction or discharges, their warrants shall be retained in the prison office.