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

State of Goa - Subsection

Section 19(I) in The Goa Panchayat Raj (Conditions of Service of State Election Commissioner) Rules, 1997

(I)During the year under report the Village Panchayat has issued .................. demand notices, ................ warrants of distraints, .............................. cases of attachment/seizure and the amount involved therein is Rs. ............................