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[Cites 0, Cited by 0] [Section 424] [Entire Act]

State of Goa - Subsection

Section 424(2) in Goa Prisons Rules, 2006

(2)Other non-officials may, at the discretion of the Superintendent, be allowed to attend only if they are persons of sufficient distinction and status in public life, and do not belong to an organization or party which is passed on communal considerations or anti-Government or anti-social activities. None of the persons so allowed shall, however, be allowed to address the prisoners.