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 349] [Entire Act] State of Goa - Subsection Section 349(1) in Goa Prisons Rules, 2006 (1)A petition of appeal or application may be presented either to the Superintendent by the prisoner himself, or to the Court by his pleader.
