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 77] [Entire Act] State of Goa - Subsection Section 77(4) in Goa Prisons Rules, 2006 (4)Classification may also be done on the basis of age, physical and mental health, length of sentences, degree of criminality and character for making the diagnosis and for preparing the correctional treatment programme.
