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 398] [Entire Act] State of Goa - Subsection Section 398(2) in Goa Prisons Rules, 2006 (2)In absence of the Chairman, the meeting shall be chaired by the Law Secretary. The Board shall, as far as practicable, make unanimous recommendations. In case of dissent, the decision of the Board shall be by majority view.
