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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Goa - Subsection

Section 183(1) in The City of Panaji Corporation Act, 2002

(1)The Commissioner shall provide or appoint, in proper and convenient situations, public receptacles, depots and places for the temporary deposit or final disposal of rubbish, offensive matter, sewage and the carcasses of dead animals accumulating in the City.