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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(3) in The Government of Union Territories Act, 1963

(3)The Administrator may make rules regulating all matters connected with or ancillary to the custody of, the payment of moneys into, and the withdrawal of moneys from, the Contingency Fund of the Union territory.