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State of Goa - Section

Section 8 in The Goa Children's Act, 2003

(8)There shall be [Special Officers] [In place of words 'a Child Labour/Vigilance Officer in each Taluka' present entry substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] to monitor the implementation of the Plan of Action to eliminate child labour, and to carry out such other duties as the Government may specify. The Officer shall be assisted by a Task Force of such other persons as may be prescribed.