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] [Section 50(2)] [Section 50] [Entire Act] State of Goa - Subsection Section 50(2)(e) in The Goa Money-Lenders Act, 2001 (e)the form of cash book and ledger and the manner in which they should be maintained and other particulars to be prescribed under section 24;