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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(2) in The Goa Education Development Corporation Act, 2003

(2)If, in the opinion of the State Government, the Corporation fails or neglects to perform such duty or obligation within the period so fixed for its performance, it shall be lawful for the State Government to supersede and reconstitute the Corporation, as it deems fit.