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State of Goa - Section

Section 258 in Goa Prisons Rules, 2006

258. Subjects on which prisoners may correspond.

- A prisoner who is entitled to write a letter and who desires to do so, may correspond on personal and private matters; but he shall not include any matter likely to become the subject of political propaganda or any strictures on the administration of the prison, or any reference to other person confined in the prison who have their own opportunities for communication with their families.