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[Cites 0, Cited by 0] [Section 235(1)] [Section 235] [Entire Act]

State of Goa - Subsection

Section 235(1)(d) in The Goa Panchayat Raj Act, 1994

(d)if none of the means aforesaid be available, by affixing such notice or document on some conspicuous part of the house, if any, in which the person is known to have last resided or carried on business or personally worked for gain.