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] [Section 191] [Entire Act] State of Goa - Subsection Section 191(2) in Goa Prisons Rules, 2006 (2)The Jailor in charge of the barrack shall, as the prisoners leave it, count them and shall form them up. Any prisoner complaining of illness shall be kept apart and the Jailor shall produce him before the Medical Officer.
