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 108] [Entire Act] State of Goa - Subsection Section 108(5) in The Goa, Daman and Diu (Excise Duty) Rules, 1964 (5)If there is no informer, the whole reward should go to the persons who actually co-operated in the seizure of arrest.
