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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Goa - Subsection

Section 28(1) in The Government of Union Territories Act, 1963

(1)So much of the estimates as relates to expenditure charged upon the Consolidated Fund of a Union territory shall not be submitted to the vote of the Legislative Assembly of a Union territory, but nothing in this sub-section shall be construed as preventing the discussion in the Legislative Assembly of any of those estimates.