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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Goa - Subsection

Section 159(1) in Goa Prisons Rules, 2006

(1)Interviews and letters - All the facilities admissible to the under-trail prisoners or convicts shall be available to them but the interviews shall be held in the presence of Jail officer. Interview shall be allowed to only blood relations and authorized lawyers. The interviews shall be held near the entrance lobby within the high security enclosure and shall not be allowed at the place where the interviews of other prisoners are conducted. All letters shall be properly censored.