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[Cites 0, Cited by 0] [Section 5(47)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(47)(a) in The City of Panaji Corporation Act, 2002

(a)a person shall be deemed to "reside" in any dwelling-house or hut which, or some portion of which, he sometimes, although not uninterruptedly, uses as a sleeping apartment; and