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 337] [Entire Act] State of Goa - Subsection Section 337(1) in Goa Prisons Rules, 2006 (1)Any convicted criminal prisoner may submit a petition to the Governor of Goa for the grant of pardon, reprieves, respites or remission of punishment or to suspend, remit or commute the sentence passed against him.
