Section 2(4)(vii) in The Goa Lokayukta Act, 2011

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State of Goa - Subsection

Section 2(4)(vii) in The Goa Lokayukta Act, 2011

(vii)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private college, whether under a unitary or corporate management whether it is affiliated to a University in the State of Goa, or not, but which received aid or grant from the Government; or

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State of Goa - Subsection

Section 2(4)(vii) in The Goa Lokayukta Act, 2011