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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Goa - Subsection

Section 161(13) in Goa Prisons Rules, 2006

(13)No under-trial, convict or detenu not lodged, as a high security prisoner shall be allowed to enter this enclosure. The regular staff or the paramedical staff shall not have an access to those enclosures unless they are accompanied by the officer in-charge of the block.