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 90] [Entire Act] State of Goa - Subsection Section 90(b) in The Goa, Housing Board Act, 1968 (b)by summons in writing require any person who has the custody or control of any such document or who is accountable therefor to appear in person before him; and
