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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Goa - Subsection

Section 150(3) in The Goa Panchayat Raj Act, 1994

(3)Notwithstanding anything contained in this Act or any other law for the time being in force, the Government or any other officer or other authority authorized by it in this behalf shall have power to effect transfer of the officers and officials so posted either within the district or from the district to another district.