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 214] [Entire Act] State of Goa - Subsection Section 214(2) in Goa Prisons Rules, 2006 (2)It shall be the duty of the Superintendent to see, that the percentage of prison servants is maintained, and that, no prisoner is employed for private work by any one except in accordance with these rules.
