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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Goa - Subsection

Section 81(1) in Goa Prisons Rules, 2006

(1)(i)As far as structural arrangements permit, Class I prisoners shall be provided with cellular accommodation. Where cellular accommodation is not possible, association barracks shall be used.(ii)Class I prisoners shall, as far as possible, be kept separate from Class II prisoners in separate yards provided for the purpose.