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State of Goa - Section

Section 17 in The Goa Administrative Tribunal Act, 1965

17. Power to remove difficulties.

- The State Government may, by order, do anything, not inconsistent with this Act, for removing any difficulty which arises in giving effect to the provisions of this Act:Provided that the power under this section shall not be exercisable after the expiry of a period of two years after the commencement of this Act.