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] [Entire Act] State of Goa - Section Section 243 in Goa Prisons Rules, 2006 243. Scale of interviews. - A convicted criminal prisoner in Class I shall be entitled to have one interview every fortnight, and a convicted criminal prisoner in Class II shall be entitled to have one interview within a period of one month.
