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 3] [Entire Act] State of Goa - Subsection Section 3(6) in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001 (6)The Respondent in the appeal shall be entitled to file a reply and if such a reply is filed, the appellant may file a rejoinder.
