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 35] [Entire Act] State of Goa - Subsection Section 35(2) in The Goa Rehabilitation Board Act, 2006 (2)The publication of the notification in respect of any scheme shall be conclusive evidence that the scheme had been duly framed and sanctioned.
