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 78] [Entire Act] State of Goa - Subsection Section 78(2) in Goa Prisons Rules, 2006 (2)On receipt of the recommendations under sub-rule (1) or suo-motu, the Government may at any time revise the class in which any under-trial prisoner or convicted prisoner is placed.
