Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Goa - Subsection Section 93(1) in Goa Prisons Rules, 2006 (1)The prisoner's private property and clothing store shall be in the charge of a Jailor who shall be assisted by a Head Guard or the senior Jail Guard, if a Head Guard is not available.
