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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Goa - Subsection

Section 74(2) in Goa Prisons Rules, 2006

(2)A convicted prisoner who has already spent some time in the same prison as an under-trial prisoner and has his ten days quarantine period, they may not be placed in quarantine again after conviction:Provided that, unless the Medical Officer advises to the contrary, prisoners transferred from other prisons may not be quarantined if they have been in such prisons for at least fourteen days.