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[Cites 0, Cited by 0] [Section 405] [Entire Act]

State of Goa - Subsection

Section 405(2) in Goa Prisons Rules, 2006

(2)If the case of a prisoner whose sentence becomes due for review by the State Sentence Review Board two months before the date on which the prisoner's case is due for submission under rule 401, the superintendent shall submit the case of the prisoner to the Government under rule 404 after it is reviewed by the State Sentence Review Board.