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 339] [Entire Act] State of Goa - Subsection Section 339(4) in The City of Panaji Corporation Act, 2002 (4)It shall be incumbent on the Corporation, the Standing Committee or the Commissioner, as the case may be, to obey every such order.
