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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Goa - Subsection

Section 372(1) in Goa Prisons Rules, 2006

(1)No punishment of imposition of handcuffs shall be executed until the prisoner to whom such punishment has been awarded has been examined by the Medical Officer, who, if he considers the prisoner fit to undergo the punishment shall certify accordingly in the appropriate column of the punishment book prescribed in section 12 of the Act.