Section 41 in The Goa Health Services Development Act, 2008
41. Public notices how to be made known.
- Every public notice given under this Act or any rules or regulations made thereunder shall be in writing over the signature of the officer concerned and shall be widely made known in the locality to be effected thereby affixing copies thereof in conspicuous public places, within the said locality, or by publishing the same by beat of drum or by advertisement in a local newspaper, or by any two or more of these means, and by any other means that the officer may think fit.
