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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2) in The Goa Rehabilitation Board Act, 2006

(2)The Government may sanction with or without modification, or may refuse to sanction, or may return for reconsideration any rehabilitation scheme costing over one crore of rupees submitted to it under sub-section (1).