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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Goa - Subsection

Section 12(3) in The Goa Sewerage System and Sanitation Services Management Rules, 2010

(3)Every dispute shall be heard as expeditiously as possible and endeavour shall be made to decide the same within a period of six months from the date of receipt of notice by opposite party.