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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Goa - Subsection

Section 393(1) in Goa Prisons Rules, 2006

(1)Where any visitor has brought to notice any grave irregularity or other important matter requiring immediate attention or where any remarks made by a visitor require specific attention, the Superintendent shall at once forward a copy of the visitor's remarks recorded in that behalf in the Visitors' Book to the Inspector General, and the Superintendent shall also forward to the Inspector General, a copy of every other entry made by a visitor in the Visitors' Book on the first day of the month immediately following the month in which such entry was made with such remarks as the Superintendent may desire to offer.