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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(1) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968

(1)No rent deposited under section 18 shall be considered to have been validly deposited under that section, unless the deposit is made within twenty-one days of the time allowed by section 17 for payment of the rent.