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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(9) in Prisons (Goa, Daman and Diu Amendment) Act, 1967

(9)[ for the regulation by numbers, length or character of sentences, or otherwise, of the prisoners, including high security prisoners, to be confined in each class of prisons, classification of the under trial;]
(iii)for clause (10), the following clause shall be substituted, namely:-