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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Goa - Subsection

Section 348(7) in Goa Prisons Rules, 2006

(7)Where a prisoner, whose petition of appeal or revision application is to be forwarded to the High Court or, as the case may be, to the Supreme Court, desires to be released on bail, a prayer to that effect shall be included in the memorandum of appeal or, as the case may be, in the revision application.