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 142] [Entire Act] State of Goa - Subsection Section 142(3) in Goa Prisons Rules, 2006 (3)Any person committed to or detained in prison under section 122 (read with section 109 or 110) of the Code of Criminal Procedure, 1973.
