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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(1)(b) in The City of Panaji Corporation Act, 2002

(b)a Public Health and Markets Committee to which may be referred for inquiry and report, or for opinion, any matter connected with public health and safety, health of animals in the City, sanitation, markets, slaughter-houses, vaccination, the disposal of rubbish and offensive matter, and the regulation of dangerous and offensive trades;