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 33] [Entire Act] State of Goa - Subsection Section 33(48) in Goa Prisons Rules, 2006 (48)Report to the Superintendent cases in which the disciplinary action for any misconduct on the part of a prisoner or a subordinate officer may be necessary;
