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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(38) in Goa Prisons Rules, 2006

(38)"Prison" includes Jails or any goal or place used permanently or temporarily under the general or special orders of the Government for the detention of prisoners, under section 417 of the Code of Criminal Procedure, 1973 and includes all land and buildings appurtenant thereto, but does not include any place for the confinement of prisoners who are exclusively in the custody of the police;