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 403] [Entire Act] State of Goa - Subsection Section 403(5) in Goa Prisons Rules, 2006 (5)Prisoners not to be informed of the recommenddation: No prisoner or any of his relatives shall be informed of the State Sentence Review Board recommendation for the release of the prisoner except the order of the Government for his release.
