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 397] [Entire Act] State of Goa - Subsection Section 397(2) in Goa Prisons Rules, 2006 (2)The State Sentence Review Board shall review the sentences of imprisonment (including imprisonment imposed by a court in default of payment of fine) awarded to prisoners for recommending premature release in appropriate cases.
