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State of Goa - Section

Section 373 in Goa Prisons Rules, 2006

373. Punishment by Magistrate for prison offence.

- Where a prisoner is sent in accordance with the provisions of section 52 of the Act for trial by a Magistrate and the Magistrate declines to act under the said section, the Superintendent may, subject to these rules, award any punishment specified in section 46 of the Act which he considers to be expedient and which the prisoner is fit to undergo.