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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(2)(c) in The Goa Rehabilitation Board Act, 2006

(c)If the person to whom a copy of the decision is so furnished refuses to receive it, he shall be deemed to have been duly furnished with the copy, within the meaning of clause (b); and the period of fourteen days fixed in sub-sections (4) and (5) shall be calculated from the date of such refusal.