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[Cites 0, Cited by 0] [Section 339] [Entire Act]

State of Goa - Subsection

Section 339(2) in Goa Prisons Rules, 2006

(2)A convicted criminal prisoner may sign and submit as his own a petition drafted for him by his agent or friend provided he understands its contents, and the Jailor shall see that such prisoner understands the gist of its contents before signing it.