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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(2)(b) in The Goa Panchayat Raj Act, 1994

(b)unless within a reasonable time after the printing of the documents, one copy of the declaration is sent by the printer, together with one copy of the document to the District Magistrate.