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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Goa - Subsection

Section 63(3) in Goa Prisons Rules, 2006

(3)The description shall not be altered except by the Medical Officer for minor corrections and amplifications during the whole term for which the prisoner remains in prison. Every such correction shall be signed and dated by the officer who makes it.