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 3] [Entire Act] State of Goa - Subsection Section 3(ii) in The Goa, Daman and Diu Debt Relief Act, 1980 (ii)all suits, applications or proceedings in relation to the recovery of debt pending before a court shall abate on the date of coming into force of this Act.
