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State of Goa - Section

Section 116 in Goa Prisons Rules, 2006

116. Cutting of hair of women prisoners, etc.

- The hair of a woman prisoner shall not be cut, except when the Medical Officer deems it indispensable on the ground of health or cleanliness. Widows, who when admitted, have their heads shaved on account of widowhood, may have them shaved again, should they so desire.