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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Goa - Subsection

Section 229(4) in Goa Prisons Rules, 2006

(4)The Inspector General shall submit to the Government every year a report on the working of industries established under sub-rule (1), containing in particular a discussion on their working from the financial point of view and the extent to which they have helped in rehabilitation of prisoners.