Section 16(3) in The Goa, Daman and Diu Debt Relief Act, 1980
(3)The accounts of principal and interest shall be made upto the date of the application, and not withstanding anything contained in any other law custom, contract, award or decree of a civil court, the respective balance amounts, if any, appearing as due on both, the principal and interest accounts against the debtor, on that date, shall be deemed to be the amount due on that date.
