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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(6) in The Goa, Housing Board Act, 1968

(6)Notwithstanding anything contained in this section, the Government may at any time direct that the recovery of the whole or any part of the amount certified to be due from any person by the auditor under this Act shall be waived it in its opinion, such a course is necessary considering all the circumstances of the case.