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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Goa - Subsection

Section 177(1) in Goa Prisons Rules, 2006

(1)Where a special medical board is appointed for examining the state of mind of a convicted criminal prisoner under sentence of death, prior to his examination by such board, the mental specialist in charge of the nearest Mental Hospital shall keep the prisoner under observation in the prison for a period of ten days or longer, if necessary.