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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(1) in Goa Prisons Rules, 2006

(1)No prisoner shall be admitted into any prison except according to the exigency of any writ, warrant or order signed by a competent authority. Before admitting a prisoner, the Assistant Superintendent or the Jailor so authorised shall question him and ascertain that his name and other particulars correspond with those entered in the writ, warrant or as the case may be, of the order.