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] [Entire Act] State of Goa - Section Section 76B in The Goa, Daman and Diu Public Health Act, 1985 76B. Levy of fee. - The fee to be levied for anti-larval measures at construction site shall be at such rates as may be prescribed but not exceeding "rupees five thousand each time.]
