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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2) in The Goa Rehabilitation Board Act, 2006

(2)If within two weeks from the date of publication of a rehabilitation scheme, any person communicates in writing to the Board any suggestion or objection relating to the scheme, the Board shall consider such suggestion or objection and may modify the scheme.