Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Goa - Subsection Section 14(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Rules, 1969 (2)Every revision application made under the Act shall bear a Court Fee stamp of Rs. 25/-.
