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State of Goa - Section

Section 99 in The Goa, Housing Board Act, 1968

99. Penalty for failure to comply with requisition made by auditor.

- If any person fails to comply with any requisition made by the auditor under section 90, he shall be punishable-
(a)with fine which may extend to one hundred rupees;
(b)in case of a continuing failure, with further fine which may extend to fifty rupees for each day after the first during which the failure continues.