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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(43) in Goa Prisons Rules, 2006

(43)be free to communicate with the Inspector General in all matters relating to the prison and apprise him of every occurrence of importance;Provided that in the case of any emergency for which no provision has been made in these rules, the Superintendent shall take the orders of the Inspector General and shall in the meantime take such action, as he considers necessary and adequate in the circumstances: