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 49] [Entire Act] State of Goa - Subsection Section 49(1) in Goa Prisons Rules, 2006 (1)The Head Guard shall not leave his command unless duly relieved. When duly relieved, he shall do so after handing over his charge to the next senior guard in charge.
