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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(1)(b) in The Goa Information Technology Development Act, 2007

(b)until the expiration of two months after the notice in writing has been, in the case of the Corporation or its Committee, delivered or left at the Corporation's office and in the case of an Officer or servant of Corporation, delivered to him or left at his office or place of abode; and all such notices shall state with reasonable particulars the cause of action and the name and place of abode of the intending plaintiff and of his advocate, pleader, or agent, if any, for the purpose of the suit.