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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Goa - Subsection

Section 3(2) in The Goa Tourist Places (Protection and Maintenance) Appeal Rules, 2001

(2)The memorandum of an appeal shall be drawn up in duplicate by the appellant or his representative and after being signed either by the appellant or a person duly authorised by him in that behalf, filed before or sent by a registered post to the Government.