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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Goa - Subsection

Section 9(ii) in Goa, Daman And Diu Members of Legislative Assembly (Removal of Disqualification) Act, 1982

(ii)"statutory body" means any corporation committee, commission, council, board or other body of persons, whether incorporated or not, established by or under any law for the time being in force;