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 404] [Entire Act] State of Goa - Subsection Section 404(3) in Goa Prisons Rules, 2006 (3)Cases of Ex-Military prisoners: In case of Ex- Military Prisoners, the recommendations of the State Sentence Review Board will be submitted to the Government who will forward them to the Government of India for orders.
