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State of Goa - Section

Section 212 in Goa Prisons Rules, 2006

212. Under-trial prisoner not to be employed.

- Unless he so desires, no under-trial prisoner shall be allotted any work except that it shall be his duty to keep his bedding, clothing and yard clean:Provided that no such prisoner shall be allotted any work, which is to be executed along with a convicted criminal prisoner or outside his yard.