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 233 in Goa Prisons Rules, 2006 233. Prisoners not to be employed for private work. - No prisoner shall be employed by the officers and the staff of prison for private work at their residence and in the gardens attached thereto.
