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State of Goa - Section

Section 200 in Goa Prisons Rules, 2006

200. Ingress and egress prohibited between lock up.

- After the Jail gates have been closed for the night, except with the permission of the Superintendent, no person (other than persons duly authorised by the Superintendent) shall be permitted to have any ingress in or egress from the prison or in any barracks or cells which have been locked up between the hours of lock up at night and un-locking in the morning.