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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(3) in The Goa Rehabilitation Board Act, 2006

(3)The Board may, on such terms and conditions as may be agreed upon and with the previous approval of the Government, take over for execution any rehabilitation scheme on behalf of a local authority or a co-operative society and the Board shall execute such scheme as if it had been provided for in this Act.