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] [Entire Act] State of Goa - Section Section 103 in Goa Prisons Rules, 2006 103. Prisoner's property to be sent with him in case of his transfer to Mental Hospital. - Where a prisoner is sent to a Mental Hospital, all property in the prison belonging to him shall be sent with him and a receipt obtained.
