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 4] [Entire Act] State of Goa - Subsection Section 4(2) in The Goa Panchayats (Accounts, Audit and Custody of Funds) Rules, 1997 (2)The Secretary and the Sarpanch shall be responsible for the safe custody of the moneys kept in the Panchayat Office.
