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[Cites 0, Cited by 0] [Section 187] [Entire Act]

State of Goa - Subsection

Section 187(4) in The Goa Panchayat Raj Act, 1994

(4)Any person who wilfully neglects or refuses to comply with any requisition lawfully made under sub-section (3), shall on conviction, be punished with fine which may extend to one hundred rupees:Provided that no proceedings under this sub-section shall be instituted without the sanction of the Chief Executive Officer.