Section 15 in The Goa, Daman and Diu Debt Relief Act, 1980
15. Power of Board to effect settlement and decide disputes as to existence or amount of debt or assets.
- The Board shall fix a date for the hearing of an application made under section 10 and on the date so fixed, shall call upon the applicant and all his creditors or debtors, as the case may be, to explain their respective cases regarding each debt and shall proceed to take accounts in the manner hereinafter provided.
