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 174] [Entire Act] State of Goa - Subsection Section 174(2) in Goa Prisons Rules, 2006 (2)The Superintendent of a prison shall report to the Inspector General all cases of criminal lunatics falling under clause (a) and (b) of sub-rule (1) of rule 173 who have been detained in the prison for more than a month.
