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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(2)(b) in The Goa, Housing Board Act, 1968

(b)The auditor shall state in writing the reason for his decision in respect of every disallowance, surcharge or charge and furnish a copy thereof by registered post to the person against whom it is made.