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 353] [Entire Act] State of Goa - Subsection Section 353(2) in Goa Prisons Rules, 2006 (2)The result of the appeal when intimated shall be communicated to the prisoner, and the fact of such communication shall be certified on a writ, which shall be attached to the prisoner's warrant, and reported to the Court concerned.
