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 417] [Entire Act] State of Goa - Subsection Section 417(3) in Goa Prisons Rules, 2006 (3)The amount of remaining fifty percent wages of labouring prisoner shall be maintained month-wise yearly after deducting the amount as specified in sub-rule (6) of rule 210,
