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State of Goa - Section

Section 145 in Goa Prisons Rules, 2006

145. Response to treatment and transfer of hardened offenders to Special Prison.

- Where the Classification Committee recommends that prisoners (not being adolescent prisoners and women prisoners), who do not respond to training and treatment should be transferred to a Central Jail, and such transfer is in the interest of the prisoners as well as of the institution, then such prisoners may be so transferred.