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[Cites 0, Cited by 0] [Section 228(3)] [Section 228] [Entire Act]

State of Goa - Subsection

Section 228(3)(ii) in The Goa Panchayat Raj Act, 1994

(ii)any other offence under this Act or under any rule, regulation or bye-law made thereunder and on such composition, no proceedings shall be taken against such person in respect of such offence.