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 96] [Entire Act] State of Goa - Subsection Section 96(3) in Goa Prisons Rules, 2006 (3)The Superintendent shall satisfy as far as possible that the person to whom the cash or property is to be delivered is a relative of the prisoner or has a legal claim on him.
