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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(4) in Goa Waste Management Corporation Act, 2016

(4)A copy of each annual financial statement and the programme of work and the supplementary financial statement, if any, shall be placed before the Legislative Assembly as soon as may be after their receipt by the Government.