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] [Section 45] [Entire Act] State of Goa - Subsection Section 45(3) in Goa Prisons Rules, 2006 (3)A jail guard on sentry duty shall hold no conversation whatsoever with any one. In the case of requirement of such a conversation, the Head Guard commander shall himself do the same.
