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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(3) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(3)The exercise of any power delegated under sub-section (1) or sub-section (2) shall be subject to such restrictions and conditions as may be specified in the order, and also to the control and revision of the Government or by officer as may be empowered by the Government in this behalf.