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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1) in Goa Prisons Rules, 2006

(1)It shall be the duty of the Superintendent and the Medical Officer to see that the water supplied to prisoners for drinking and culinary purposes is pure and whole-some or so treated with other suitable chemicals as to be potable and safe for human consumption.