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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Goa - Subsection

Section 229(1) in Goa Prisons Rules, 2006

(1)The Superintendent shall establish such industries for the prison in his charge, which are conducive to their rehabilitation and helpful in correctional programmes with the approval of Inspector General. While setting up the industries, proper balancing of vocational training and production shall be maintained keeping into consideration the market available for the products.However undue stress will not be laid on the profitability of an industry.