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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Goa - Subsection

Section 344(1) in Goa Prisons Rules, 2006

(1)Where a convicted criminal prisoner submits a petition after the period prescribed in rule 342, the Superintendent shall at once forward it to the Government and at the same time send, by the quickest mode of communication available, the substance of it, requesting orders whether the execution may be postponed, and stating, that pending reply, the sentence shall not be carried out.