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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(1)(c) in The Goa Rehabilitation Board Act, 2006

(c)report to the Chairman any loss or waste of money or other property owned by or vested in the Board caused by neglect or misconduct, with the names of persons directly or indirectly responsible for such loss or waste; and