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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Goa - Subsection

Section 429(5) in Goa Prisons Rules, 2006

(5)the officer who will receive the report referred to in sub-rule (4) above, shall immediately contact the Superintendent or Assistant Superintendent who shall take necessary further action in the matter. Every person arrested under section 43 of the Prison Act, 1894 shall be sent at once to the nearest Police Station under the escort of a Head Guard with arms, who shall take from the officer in charge of the Police Station an acknowledgement of delivery to him of the arrested person.