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[Cites 0, Cited by 0] [Section 398] [Entire Act]

State of Goa - Subsection

Section 398(1) in Goa Prisons Rules, 2006

(1)The State Sentence Review Board shall meet at least once in six months at the respective prisons on a date to be notified to its members, at least 10 days in advance by its Member Secretary, who shall fix the date in consultation with the Chairman. Complete agenda papers shall accompany the notice of such a meeting.