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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(4) in The Goa, Daman and Diu Debt Relief Act, 1980

(4)The order passed by the Board under sub-section (2) shall be in full satisfaction of the debt due from the debtor and the balance of the debt, if any, in excess of that amount shall be extinguished.