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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(3) in The Goa Information Technology Development Rules, 2011

(3)The Corporation shall also forward to the Government with its programme of work, a note giving history and description of each scheme including inter alia the progress made, expenditure incurred and receipt accrued in the previous years in respect of continuing schemes. The note shall in particular, bring out the financial implications of each scheme.