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 35(4)] [Section 35] [Entire Act] State of Goa - Subsection Section 35(4)(a) in The Goa Rehabilitation Board Act, 2006 (a)where no appeal is preferred under sub-section (3), on and from the expiry of the said fifteen days referred to in that sub-section; and