Section 19(III) in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997
(III)During the year under report, out of the loan amount of Rs. .............................. the Village Panchayat has ...................................... refunded an amount of Rs. .......................... as principal and an interest of Rs. ...................................... to the Government/Bank (This is applicable to the Village Panchayat which has taken loan from Government/Bank/Z.P.
