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State of Goa - Section

Section 170 in Goa Prisons Rules, 2006

170. Escape of civil prisoners.

- On the occurrence of an escape of a civil prisoner, intimation shall be given to the Judgment creditor, who may if he be able to ascertain the whereabouts of the prisoner, assist the Jail authorities and the police in recapturing him. On recapture after escape, or on an attempt to escape, the prisoner shall be prosecuted better in a criminal court.