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 192] [Entire Act] State of Goa - Subsection Section 192(3) in Goa Prisons Rules, 2006 (3)Subject to the provision in sub-rule (2) (ii), the thrust of the programmes for adolescent prisoners shall be to expose them to such training and re-education, which may be conducive to bear social adjustment and positive discipline.
