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State of Goa - Section

Section 411 in Goa Prisons Rules, 2006

411. Cases of female prisoners not to be reported to the Government.

- The cases of female prisoners sentenced for causing miscarriage or abortion or cases in which stepchildren have been murdered should not be reported to the Government.Note:- Where a female prisoner is transferred to a recognized public women's Institution under Orders of Government to pass the unexpired portion of her sentence there, the final date of release including the remission earned in jail shall be communicated to the Officer in-charge of such institution and the Inspector General.