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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Goa - Subsection

Section 339(3) in Goa Prisons Rules, 2006

(3)No petition shall be considered by the authority to which it is addressed unless it is signed by the convicted criminal prisoner or bears his left hand thumb impression and submitted through the Superintendent:Provided that where a relative or friend of a convicted criminal prisoner wishes to make a petition under rule 337, such petition may be submitted directly to the Government or through the Superintendent.