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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Goa - Subsection

Section 78(1) in Goa Prisons Rules, 2006

(1)The Superintendent may, at any time, forward to the Government, the prisoner's case file in Form No. XX1 along with his recommendations with reasons thereof, through the Inspector General, for revision of the classification of any under-trial or convicted prisoner.