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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(4) in The Goa Ground Water Regulation Rules, 2003

(4)When an application under sub-rule (2) above is personally delivered, the counterfoil receipt for the application attached to the duplicate form shall be initialled and dated by the Officer receiving such application and handed over back to the person from whom such application is received. In other cases, the counterfoil shall be similarly initialled and dated and shall be dispatched to the applicant as soon as may be practicable after the application is received.