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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Goa - Subsection

Section 225(1) in Goa Prisons Rules, 2006

(1)It shall be the duty of the Jailor-in-charge of employment of prisoners to see that work is distributed to the prisoners properly and at the time fixed for the purpose, and shall occasionally check their number, supervise their work and see that they do the tasks allotted to them properly.