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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(10) in The Government of Union Territories Act, 1963

(10)The Standing Committee shall have power to consider and pass resolutions recommending to the Administrator any legislative or executive action with respect to matters specified in sub-section (4), so however that the executive action relates to general questions of policy and the legislative or executive action does not involve any financial commitments other than expenditure of a routine and incidental character.