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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(6) in Goa Investment Promotion Act, 2014

(6)In case any member is directly or indirectly concerned or interested in any proposal, arrangement, subsidies, etc., he shall at the earliest possible opportunity disclose the nature of his concern/interest to the Board and refrain himself from the meeting of the Board, when such proposal is being considered and discussed.