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 37] [Entire Act] State of Goa - Subsection Section 37(2) in Goa Prisons Rules, 2006 (2)Matron, if there is no woman Jailor, shall have immediate charge of women prisoners subject to the general control of the Assistant Superintendent and Superintendent.
