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] [Entire Act] State of Goa - Section Section 181 in Goa Prisons Rules, 2006 181. Return of warrant. - The warrant under which the lunatic prisoner was confined in prison shall be returned duly endorsed to the court that issued it, immediately after the lunatic prisoner is transferred to a Mental Hospital.
