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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Goa - Subsection

Section 380(3) in The City of Panaji Corporation Act, 2002

(3)The Administrator of the City shall be subject to the control of the State Government and such other Government Officer or Officers or persons as it may direct, and shall be subject also to all other restrictions, limitations, and conditions imposed by this Act on the Corporation, the Standing Committee and the Commissioner.