Section 19(2) in The Goa, Daman and Diu Debt Relief Act, 1980
(2)Subject to the provisions of sub-section (1), if, in the course of the proceeding before the Board, it is found that the debtor owes to the creditor any sum either as principal or as interest or on account of both, the Board shall pass an order that the debtor shall repay in annual instalments, not exceeding seven, an amount equivalent to-(a)the amount determined as his paying capacity under section 18; or(b)the amount actually found due to the creditor, whichever is less.
