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 393] [Entire Act] State of Goa - Subsection Section 393(2) in Goa Prisons Rules, 2006 (2)In case any remark of any visitor relates to wrong detention of under-trial prisoner/prisoners, a copy of such remark shall be forwarded to the District and Sessions Judge immediately.
