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[Cites 0, Cited by 0] [Section 125(2)] [Section 125] [Entire Act]

State of Goa - Subsection

Section 125(2)(c) in The Goa, Housing Board Act, 1968

(c)all funds and other property vested in the Board shall, during the period of supersession, vest in the authority or person referred to in clause (b); and