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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(3) in The Goa Panchayat Raj Act, 1994

(3)Any person who destroy, removes, injures, alters or defaces any such name or number or puts any name or number different from that put up by order of the Panchayat and any owner of any premises who does not at his own expense keep such number in good order after it has been put up shall, on conviction, be punished with fine which may extend to one hundred rupees.