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] [Entire Act] State of Goa - Section Section 382 in Goa Prisons Rules, 2006 382. Power of Government to terminate appointment of the visitors. - Notwithstanding anything contained in the foregoing rules, the Government may, at any time terminate the appointment of any person appointed as a visitor, ex-officio or otherwise.
