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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(2) in The Goa, Daman and Diu Public Health Act, 1985

(2)A Health Officer selling any materials under sub-section (1), shall pay the sale-proceeds to the person to whom the materials belonged after deducting therefrom the amount of any expenses recoverable from him by such authority.