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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Goa - Subsection

Section 94(1) in The City of Panaji Corporation Act, 2002

(1)If any money borrowed by the Corporation, or any interest or costs due in respect thereof, is not repaid according to the conditions of the loan, the State Government if it has itself given the loan may, and in other cases shall, on the application of the lender, attach the municipal fund in whole or in part.