Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 187] [Entire Act] State of Goa - Subsection Section 187(5) in The Goa Panchayat Raj Act, 1994 (5)The auditor shall, within one month after the completion of audit, forward a copy of the audit report to the Panchayat [the Chief Executive Officer and Director] [Inserted by the Amendment Act 1 of 1997.].
