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 90] [Entire Act] State of Goa - Subsection Section 90(4) in Goa Prisons Rules, 2006 (4)Cash with the prisoner - Cash belonging to the prisoner shall be brought to account in Form No. VIII and the cash-book, and shall be kept either in the Treasury on a pass book or in the Prison safe.
