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 32] [Entire Act] State of Goa - Subsection Section 32(v) in The Goa, Daman and Diu Administration of Evacuee Property Rules, 1965 (v)Account of receipt and expenditure in respect of debts or claims due to evacuee shall be maintained in Form No. 21.
