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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(45) in Goa Prisons Rules, 2006

(45)"Sentence" means a sentence of imprisonment as finally passed on appeal or revision or otherwise, and includes an aggregate of more sentences than one and an order of committal to prison in default of furnishing security to keep the peace or be of good behaviour and a sentence awarded by any Military Court;