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 358] [Entire Act] State of Goa - Subsection Section 358(2) in The City of Panaji Corporation Act, 2002 (2)Any order passed in appeal by any Corporation officer, other than the Commissioner, shall be subject to revision by the Commissioner.
