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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Goa - Subsection

Section 415(3) in Goa Prisons Rules, 2006

(3)The meeting of the Committee shall be held once in a quarter or at such intervals as decided by the Chairman of the Committee for identification and entitlement of payment of compensation to the deserving victim or in case of death of the victim, to his family members as decided by the Committee.