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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Goa - Subsection

Section 142(4) in Goa Prisons Rules, 2006

(4)Any person convicted of any of the offences specified in clauses (1) and (2) when it appears from the facts of the case, even though no previous conviction, has been proved, that he is by habit a member of a group of dacoits or of thieves or a dealer in stolen property or a trafficker in women or children for immoral purpose.