Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(2) in Goa Prisons Rules, 2006

(2)At least three identification marks shall be clearly and fully recorded in the case of each prisoner when he is first admitted. If the prisoner had originally come in as under-trial prisoner and was subsequently convicted, his description shall be copied from the Register of Undertrial Prisoners to the Admission Register in Form No. VI.