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[Cites 0, Cited by 0] [Section 113A] [Entire Act]

State of Goa - Subsection

Section 113A(iii) in The Goa Panchayat Raj Act, 1994

(iii)place all the correspondence received by him, specially various schemes of the Government, instructions issued by the Director and other authorities (except those of confidential nature) before the Sarpanch and also for the information of all members during the meeting;