Section 3A(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973
(1)Within the period specified in sub-section (3) of section 3, every bank shall send to the Inspector concerned, a statement in the prescribed form together with registration fees amounting to Rs. 25,000/-, containing.(a)the name of the bank and its General Manager or Branch Manager or Regional Manager or Manager, as the case may be;(b)the postal address of the bank;(c)such other particulars as may be prescribed.
