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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(2) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(2)The consumer who are already having connection for sewerage system and sanitary services developed by the Government shall be liable to pay the aforesaid charges on expiry of 180 days from the date of coming into force of these rules.