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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(3) in The Goa, Daman and Diu Public Health Act, 1985

(3)Nothing contained in sub-sections (1) and (2) shall be deemed to affect, or derogate from any powers possessed by the Government or the Collector under any other law for the time being in force.