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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3) in The Goa, Housing Board Act, 1968

(3)Nothing in sub-section (2) shall prevent any member or any person associated with the Board under section 18 or any member of a committee appointed under section 19 from voting on, or taking part in the discussion, of any resolution or question relating to any subject other than a subject referred to in that sub-section.Chapter-IV Powers of Board and Chairman to incur expenditure on schemes and enter into contracts