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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(2)(c) in The Goa Administrative Tribunal Act, 1965

(c)the fee or honoraria to be paid to the ["President or the Additional President"] [The word 'Chairman, or any other member' has been substituted by the word 'President' vide (Amendment) Act, 1996 (Act 4 of 1997). Thereafter by the (Amendment) Act, 2001 (Act 54 of 2001) in place of word 'President' the word 'President or the Additional President' was substituted.] or the Government Pleader;