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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Goa - Subsection

Section 154(1) in Goa Prisons Rules, 2006

(1)On admission to a Special Prison, the habitual offender shall be allotted cellular accommodation for three months during which period, he shall be under observation and shall not be allowed to associate with other prisoners therein. The Jailor shall maintain brief notes of his observations of the prisoner's behaviour. During this period, he may be provided with suitable work.