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[Cites 0, Cited by 0] [Section 292] [Entire Act]

State of Goa - Subsection

Section 292(3) in Goa Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

(3)No changes in the policy or transfer to another policy shall be made without the previous approval of the Secretary of the Board and the Particulars regarding the changes in the policy or the transfer to the new one shall be furnished to the Secretary of the Board in such form as may be specified by him.