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 281] [Entire Act] State of Goa - Subsection Section 281(1) in Goa Prisons Rules, 2006 (1)Subject to the provisions of sub-rule (2), a refractory prisoner confined in a special prison on disciplinary ground shall not be-(a)eligible for any privileges given to a well behaved prisoner or(b)permitted to play any outdoor game.
