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

State of Goa - Subsection

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

(a)separate accounts of principal and interest (hereafter in this section referred to as the principal account and interest account, respectively) shall be taken regarding each party;