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[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Goa - Subsection

Section 182(3)(a) in The Goa Panchayat Raj Act, 1994

(a)make adequate and suitable provision for such services as may be required for the fulfillment of the several duties imposed on the Panchayat by this Act, or any other law;