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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Goa - Subsection

Section 146(3) in The City of Panaji Corporation Act, 2002

(3)Levy of fee on every warrant issued. - For every warrant issued under this section, fee shall, be charged at the rates specified in the bye-laws and the said fee shall be included in the costs of recovery.