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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(2) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965

(2)No officer authorised to receive any appeal shall receive the same unless fee payable under this rule is paid in such manner as Government from time to time determine. Pending such determination, the fees may be paid in Court fee stamps.