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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Goa - Subsection

Section 174(3) in Goa Prisons Rules, 2006

(3)Where in accordance with the orders of the Government, a criminal lunatic falling under clause (b) or clause (c) of sub-rule (1) of rule 173 is removed to an asylum, the Superintendent shall send with him a certificate in Form No. 3 in the Schedule annexed to the Indian Lunacy Act, 1912.