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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Goa - Subsection

Section 96(2) in The City of Panaji Corporation Act, 2002

(2)Every such Statement shall be laid before a meeting of the Corporation and a copy of such Statement shall be sent to the State Government and to the Director of Accounts of the State of Goa and shall be published in the Official Gazette.