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 313] [Entire Act] State of Goa - Subsection Section 313(7) in Goa Prisons Rules, 2006 (7)A prisoner or class of prisoners in whose case the Government has directed that the prisoner shall not be released or that the case should be referred to it for orders.
