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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(2) in Goa Waste Management Corporation Act, 2016

(2)Without prejudice to the generality of the power conferred by sub-section (1) the Corporation may contribute such sums as it thinks fit towards expenditure incurred or to be incurred in the performance of any of the statutory functions of the Corporation including expenditure incurred in acquisition of land.