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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(2) in The Goa, Daman And Diu Reorganisation Act, 1987

(2)The stores held for specific purposes, such as use or utilisation in particular institutions, workshops or undertakings or on particular works under construction, shall be retained by the Union if such institution, workshop, undertaking or work is situated in the districts of Daman and Diu of the existing Union territory.