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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Goa - Subsection

Section 31(45) in Goa Prisons Rules, 2006

(45)in the event of an accident resulting in an injury to a prisoner or a member of the staff on duty, hold an enquiry immediately and record the statements of the injured prisoner or member of the staff and other witnesses and in case of injury to a prisoner, specify in his monthly report to the Inspector General about such prisoner, the nature and cause of the injury, and state that an enquiry was held;