Section 10 in The Goa Salaries and Allowances of Ministers Act, 1964
10. Notification respecting appointment of Ministers, etc. to be conclusive evidence thereof.
- The date on which any person became or ceased to be a Minister shall be published by notification in the Goa [* * *] [The words 'Daman and Diu' omitted by the Amendment Act 4 of 1987.] Government Gazette and any such notification shall be conclusive evidence of the fact that he became or, as the case may be, ceased to be a Minister on that date for all the purposes of this Act.
