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 182] [Entire Act] State of Goa - Subsection Section 182(1) in Goa Prisons Rules, 2006 (1)Where a lunatic prisoner in a Mental Hospital has been certified to have recovered, he shall be re-transferred to the prison by orders of the Government to undergo such period of probation before release as may be specified by it.
