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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(7) in The Goa Children's Act, 2003

(7)All the authorities, whether public or private, [* * *] [The words 'social welfare institutions, or legislative bodies' omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] shall, while undertaking any action concerning children, take the best interest of the child as the primary consideration.