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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(1) in Goa Prisons Rules, 2006

(1)A prisoner sentenced to death shall, from the date of his sentence, and without waiting for the sentence to be confirmed by the High Court, be confined in some place or a cell to be regularly examined, generally within the prison, apart from all other prisoners.