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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(c) in The Goa, Daman and Diu Debt Relief Act, 1980

(c)loiters near a house or other place where a debtor resides or works for gain, or carries on business or happens to be, or does any act calculated to annoy or intimidate a debtor shall be deemed to molest a debtor.