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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Goa - Subsection

Section 408(2) in Goa Prisons Rules, 2006

(2)Where a Medical Board considers that any prisoner is in danger of death from illness other than acute infectious disease, and that the illness will be aggravated by keeping him in the prison and that the prisoner's release is desirable, he shall send a certificate to that effect together with a detailed report of the case to the Superintendent.