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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(3) in The Goa Money-Lenders Act, 2001

(3)The Court shall, thereupon, cause written notice of the deposit to be served on the money-lender, and he may, on presenting a petition stating the sum when due in respect of the loan and his willingness to accept the said sum, receive and appropriate first towards the interest and the residue, if any, towards the principal.