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[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(2)(b) in The Goa Rehabilitation Board Act, 2006

(b)The auditor shall state in writing the reasons for his decision in respect of every disallowance, surcharge or charge and furnish a copy thereof by registered post to the person against whom it is made.