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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Goa - Subsection

Section 372(2) in Goa Prisons Rules, 2006

(2)If the Medical Officer considers that the prisoner is unfit to undergo the punishment, he shall, in like manner, record his opinion in writing and shall state whether he is absolutely unfit for punishment of the kind awarded or whether he considers any modification necessary. In the latter case, he shall state to what extent the prisoner can withstand the punishment without injury to his health.