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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Goa - Subsection

Section 350(1) in Goa Prisons Rules, 2006

(1)Except under circumstances mentioned in rule 351, no petition of appeal or application shall be accepted by the Superintendent unless in the case of appeals and applications for revision, it is accompanied by documents specified in sub-rule (2) or (3) of rule 348.