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 154] [Entire Act] State of Goa - Subsection Section 154(5) in The Goa Panchayat Raj Act, 1994 (5)Fees for,-(a)every distraint made under sub-section (4);(b)every notice of demand issued under sub-section (2);(c)the cost of maintaining any live-stock seized under sub-section (4),shall be chargeable at such rates as may be prescribed.
