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 223] [Entire Act] State of Goa - Subsection Section 223(1) in Goa Prisons Rules, 2006 (1)Except in case of an emergency and by the order in writing of the Superintendent in Form XIII, no prisoner shall be employed on labour for more than nine hours in any one day.
