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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Goa - Subsection

Section 147(1) in Goa Prisons Rules, 2006

(1)On admission to a prison, all habitual offenders shall be admitted to Stage I; and accordingly he shall be provided with cellular accommodation (at night) if such accommodation is available, work in small groups if considered essential and practicable by the Superintendent, snacks, tea, and essential toilet articles from the amount standing to his credit. The prisoner shall not, however, be granted any remission.