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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(1) in The Goa Rehabilitation Board Act, 2006

(1)After considering the suggestions or objections received in pursuance of sections 32 and 33, the Board may either abandon or modify or sanction the scheme, or apply to the Government for sanction with such modifications, if any, as the Board may consider necessary if the cost of the scheme exceeds one crore of rupees.