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State of Goa - Section

Section 6 in The Goa, Daman and Diu Debt Relief Act, 1980

6. Board to determine certain questions.

- If any question arises as to whether any person is a debtor entitled to benefits under this Chapter, the Board may, on an application made to it by the debtor or any of his creditors and after giving the parties concerned a reasonable opportunity of being heard, determine the said question.