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

State of Goa - Subsection

Section 96(6) in Goa Prisons Rules, 2006

(6)Other property shall be packed, sealed and addressed in the presence of the Superintendent and the prisoner and dispatched by registered post, the receipt being dealt with as in the case of a money-order acknowledgement. The prisoner shall pay all postal charges.