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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(3)(a) in The Goa, Daman And Diu Reorganisation Act, 1987

(a)it shall be deemed to be the Legislative Assembly of the State of Goa duly constituted under the Constitution and shall be competent to discharge all the functions of a Legislative Assembly of a State under the Constitution; and