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State of Goa - Section

Section 102 in Goa Prisons Rules, 2006

102. Disposal of the property of an absconding prisoner.

- The property of a prisoner who has escaped from a prison shall, after the expiry of a period of one year from the date of escape, be handed over to the Police for disposal in accordance with the provisions of law for the time being in force, unless such prisoner is recaptured within such period.