Section 73(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)The local authority may for the purpose mentioned in sub-section (1) enter into contract -(a)with any other authority, or(b)with a hospital or medical institution recognized by the Government in this behalf, or(c)with the sanction of the Government with any medical practitioner registered under the Indian Medical Council Act, 1956 (Central Act 102 of 1956).
