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[Cites 0, Cited by 0] [Section 408] [Entire Act]

State of Goa - Subsection

Section 408(3) in Goa Prisons Rules, 2006

(3)On receipt of the certificate, the Superintendent shall immediately report the fact to the Inspector General, address the prisoner's relatives or friends, if any, and ascertain from them whether they are willing to look after the prisoner. If they are willing, then the Superintendent shall require them to execute a security bond to the effect that they shall hand over the prisoner committed to their care to the Superintendent at the time required by the Superintendent. The Security Bond shall be for such amount not less than five hundred rupees and not more than one thousand rupees, as the Superintendent may think fit.