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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(1)(a) in The Goa Rehabilitation Board Act, 2006

(a)report to the Board and to the Government any material impropriety or irregularity which he may observe in the expenditure, or in the recovery of moneys due to the Board, or in the accounts;