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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(1)(b) in The Goa, Daman and Diu Debt Relief Act, 1980

(b)from the principal account,
(i)there shall be debited to the debtor only such money as may, from time to time, have been actually received by him or on his account from the creditor and the price of goods, if any, sold to him by the creditor;
(ii)there shall be credited to the debtor all such money already paid by the debtor towards the debt or towards the price of goods, if any, sold by him to the creditor;