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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(2) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(2)The exercise of the powers delegated under sub-section (1) shall be subject to control and revision by the Government or by such persons as may be empowered by them in that behalf. The Government shall also have power to control and revise the acts or proceedings of any persons so empowered.