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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Goa - Subsection

Section 369(1) in The City of Panaji Corporation Act, 2002

(1)Any informality, clerical error, omission, or other defect, in any assessment made, or in any notice, bill, schedule, summons or other document issued, under this Act, may at any time and as far as possible be rectified.