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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(2) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004

(2)The terms and conditions for the grant of housing advance under sub-section (1) shall be as prescribed and the recovery of the advance shall be made from the salary and pension of the member in the manner prescribed.