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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(4) in The Goa, Housing Board Act, 1968

(4)Any person aggrieved by a disallowance, surcharge or charge made under sub-section (2) may, within fourteen days after he has been furnished with a copy of the decision of the auditor, appeal to the Government who shall pass such orders as it thinks fit.