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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Goa - Subsection

Section 30(q) in The Goa Rehabilitation Board Act, 2006

(q)any other matter for which, in the opinion of the Government, it is expedient to make provision with a view to rehabilitate and for the improvement of any area comprised in the scheme or of any adjoining area for the general efficiency of the scheme.