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 4] [Entire Act] State of Goa - Subsection Section 4(4) in Goa Investment Promotion Act, 2014 (4)The Chairperson may co-opt any person as an ad-visor at a meeting of the Board, except that a person so co-opted shall have no right to vote on any matter before the Board for decision.
