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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(3) in The Goa Information Technology Development Act, 2007

(3)It is hereby declared that the office of Director or Chairman of the Corporation, in so far as it is an office of profit under the Government of India, or the Government of any State, or the Government of any Union Territory, shall not disqualify the holder for being chosen as, and for being a member of the Legislative Assembly of Goa.