Section 11(2) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(2)The pension payable to a person under sub-section (1) in case there be any outstanding amount or loan or any facilities availed under this Act, it shall be first adjusted towards repayment of such outstanding amount or loan or any facility availed of, including interest payable thereon, till such entire outstanding amount or loan or facility is cleared.
