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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(3)(b) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(b)all the powers and duties which may, by or under the provisions of this Act, be exercised or performed by or on behalf of the Board and the Chairman shall during the period of supersession be exercised and performed by such Authority or persons as the Government may direct;