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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Goa - Subsection

Section 245(2) in Goa Prisons Rules, 2006

(2)Where a legal adviser desires an interview with an unconvicted criminal prisoner (under-trial), he shall apply in writing to the Superintendent stating his name, address profession and the name of the prisoner and satisfy the Superintendent or any other Officer of the prison specially empowered by the Superintendent in this behalf, that he is the bona-fide legal adviser of the prisoner with whom he seeks an interview, and that he has legitimate business with him.