Section 10(3) in The Goa, Daman and Diu Debt Relief Act, 1980
(3)Every application presented by a debtor to the Board shall contain the following particulars, namely:-(a)the place where he resides or holds land;(b)the particulars of all claims against him together with names and residences of his creditors;(c)the particulars of all his property, together with specification of the value of such property and the place or places at which any such property is to be found;(d)the particulars of his family income;(e)a statement whether he has previously filed an application in respect of the same debt before the Board and, if so, with what result.
