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State of Goa - Section

Section 182 in Goa Prisons Rules, 2006

182. Treatment of lunatic prisoner.

(1)Where a lunatic prisoner in a Mental Hospital has been certified to have recovered, he shall be re-transferred to the prison by orders of the Government to undergo such period of probation before release as may be specified by it.
(2)Within a month of the expiry of the probationary period in prison and provided there has been no recurrence of symptoms of insanity, he shall be transferred to the prison nearest to his home.