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[Cites 0, Cited by 0] [Section 235(1)] [Section 235] [Entire Act]

State of Goa - Subsection

Section 235(1)(c) in The Goa Panchayat Raj Act, 1994

(c)if such person does not reside in the village or town and his address elsewhere is known to the officer directing the issue of such notice or document, by sending the same to him by registered post; or