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(4) in Goa Prisons Rules, 2006 (4)Money or property shall not be sent by post to an address within 32 kilometers of the prison. In such a case the addressee shall be asked to take delivery of the money or property personally in the presence of the Superintendent and the prisoner.
