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 24] [Entire Act] State of Goa - Subsection Section 24(1) in The Goa Money-Lenders Act, 2001 (1)Every money-lender shall keep and maintain a cash book and a ledger, and shall have such accounts audited by an authorised auditor.
