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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Goa - Subsection

Section 416(1) in Goa Prisons Rules, 2006

(1)Fifty percent of the wages earned by a prisoner in a month, under the provisions of sub-rule (5) of rule 210 shall be deposited in the Common Victims Compensation Fund and the remaining fifty per cent amount may be payable to the prisoner subject to deduction, if any.