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 31] [Entire Act] State of Goa - Subsection Section 31(47) in Goa Prisons Rules, 2006 (47)ensure, by co-ordinating with concerned Government departments, that services necessary for medical care, welfare and correctional treatment, legal advice, education and counselling etc. are availed as may be required.
