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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(2)(c) in The Goa, Housing Board Act, 1968

(c)If the person to whom a copy of the decision is so furnished refuses to receive it, he shall be deemed to have been duly furnished with the copy, within the meaning of clause (b); and the period of fourteen days fixed in sub-section (4) and (5) shall be calculated from the date of such refusal.