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 64] [Entire Act] State of Goa - Subsection Section 64(2) in The Goa Rehabilitation Board Act, 2006 (2)If any estimate is so returned to the Board, it shall forthwith proceed to amend it and shall re-submit the estimate as amended to the Government who may then approve it.
