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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(2) in The Goa Children's Act, 2003

(2)The salary or honorarium and other allowances payable to and the other terms and conditions of service of the President [* * *] [The words 'and the jury members' omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] of the Children's Court shall be as may be prescribed.