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 171] [Entire Act] State of Goa - Subsection Section 171(d) in The Goa Panchayat Raj Act, 1994 (d)every sum; payable,-(i)under this Act by order of the Director or the Government;(ii)under a decree or order of a Civil Court; and(iii)under a compromise of any suit or other legal proceedings or claim.
