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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2)(ii) in The Goa Panchayat Raj Act, 1994

(ii)if he appears in pursuance of the notice he has been given an opportunity of cross examining any witness who has already been examined by the prescribed authority and has given evidence against him, of calling evidence in his defence and of being heard.