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[Cites 0, Cited by 0] [Section 239B] [Entire Act]

State of Goa - Subsection

Section 239B(2) in The Goa Panchayat Raj Act, 1994

(2)Notwithstanding anything contained in the Court Fees Act, 1870 (Central Act 7 of 1870), every appeal or petition made under this Act to the Officers appointed under this Act shall bear a court fee stamp of such value as may be prescribed.