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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Goa - Subsection

Section 353(1) in Goa Prisons Rules, 2006

(1)If the result of an appeal is not communicated within fifteen days, or, in the case of High Court or the Supreme Court, within one month of the date on which the appeal was submitted, the Superintendent shall send a reminder to the appellate Court or to the Registrar of the High Court, Goa Panaji, enquiring about the result of the appeal, and shall, thereafter, repeat the enquiry at reasonable intervals.