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State of Goa - Section
Section 3 in Goa Public Moneys (Recovery of Dues) Rules, 1987
3. Form or certificate under sub-section (1) of section 3.
- A certificate to be sent to the Collector by an Authorised Officer, the Managing Director, the Chairman or as the case may be, the local agent under sub-section (1) of section 3 shall be in Form 'A'.Form 'A'(See rule 2)Certificate under sub-section (1) of section 3.From:Authorised Officer, Dated the of 19The Managing Director,The Chairman,The Local Agent.To,The Collector of..............................| 1. | Party to the Agreement referred to in sub-section (1) ofsection 3 or where the Agreement so provides his heir or legalrepresentative in case the party is dead. | |
| 2. | The amount of the financial assistance granted to the party. | |
| 3. | Date when the charge, pledge, mortgage or other incumbrancecreated to secure repayment of the amount of financialassistance. | |
| 4. | Date when the loan was advanced. | |
| 5. | The nature of the transaction and terms of the loan oradvance. | |
| 6. | Total amount of loan or advance or any instalment thereof due(including interest thereon). | |
| 7. | Payments, if any, made by the party and the date of each ofsuch payments. | |
| 8. | Net amount due on the date of certificate. | |
| 9. | Description of the property on which charge, pledge, mortgage,or other incumbrance is created. |