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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Goa - Subsection

Section 179(2) in The Goa Panchayat Raj Act, 1994

(2)Save as otherwise expressly provided in sub-section (1), in respect of all other matters relating to drawl of funds, form of bills, incurring of expenditure, maintenance of accounts, rendering of accounts and such other matters, the rules of implementation as applicable to the Departments of the Government shall mutatis mutandis apply.