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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(1)(ii) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(ii)to transfer and accept transfer, hold, control, administer and deal with any property, movable or immovable and funds of the Board and to enter into contract on behalf of the Board provided that no transfer of immovable property shall be made without previous sanction of the Board;