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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Goa - Subsection

Section 11(1) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(1)The bills for the services under the Act may be clubbed with the bills for water supply wherever possible. It will be treated as one bill for all the purposes of payments, recoveries, penalties and fines imposed under the Act.