Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 79 in Goa Prisons Rules, 2006 79. Those who don't respond to reformative treatment out of the category of habitual criminals, classified under rules 142, 145 and 146 in chapter VIII -"Habitual and Hardened Offenders", shall be classified as hardened criminals.
