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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(2) in The Goa Information Technology Development Act, 2007

(2)If the defendant in any such suit is an officer, or servant of the Corporation, payment of any sum or part thereof payable by him in or in consequence of, the suit, may, with the sanction of the Corporation, be made from the Corporation funds.