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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Goa - Subsection

Section 62(4) in The Goa Rehabilitation Board Act, 2006

(4)Every such estimate shall be completed and printed and a copy thereof sent, by post or otherwise, to each member at least ten clear days before the date of the meeting at which the estimate is to be laid before the Board.