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State of Goa - Section

Section 406 in Goa Prisons Rules, 2006

406. Procedure for re-submitting the cases to the Government.

- The Superintendent shall, before re-submitting cases to the Government of prisoners [being cases which have been ordered by the Government to be postponed for consideration under sub rule (1) of rule 405 (1)] obtain fresh opinions of all the officers concerned again.