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 396] [Entire Act] State of Goa - Subsection Section 396(3) in Goa Prisons Rules, 2006 (3)Except as provided in sub-rule (1), no police officer (not being an ex-officio visitor) shall interrogate any prisoner.
