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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Goa - Subsection

Section 96(5) in Goa Prisons Rules, 2006

(5)Cash shall be remitted by money order only and signed by the Superintendent. The Post Office receipt and addressee's acknowledgement shall first be shown to the prisoner concerned, and, thereafter be attached to the prisoner's warrant for delivery to him on release.