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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(3) in The Goa Information Technology Development Act, 2007

(3)The Corporation shall be competent to make variations in the programme of work in the course of the year, provided that, all such variations and re-appropriations out of the sanctioned budget are brought to the notice of the Government by a supplementary financial statement.