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 23 in Goa Prisons Rules, 2006 23. Types of prisoners to be received. - All the jails mentioned in rule 21 shall be institutions for receiving and housing:-(i)Detenus.(ii)Civil prisoners.(iii)Under-trial prisoners.(iv)Convicted prisoners.
