Section 22(5) in The Goa, Daman and Diu Marine Fishing Regulation Act, 1980
(5)On receipt of an appeal under sub-section (4), the Appellate Board may, after holding such enquiry as it deems fit, and after giving the parties concerned a reasonable opportunity of being heard, confirm, modify or set aside the order appealed against and the decision of the Appellate Board shall be final;
