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 12] [Entire Act] State of Goa - Subsection Section 12(4) in The Goa Sewerage System and Sanitation Services Management Rules, 2010 (4)The Dispute Redressal Authority shall not hear any reference made after expiry of 180 days from arising of dispute.
