Section 33(1)(b) in The Government of Union Territories Act, 1963

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(1)(b) in The Government of Union Territories Act, 1963

(b)for regulating the procedure of, and the conduct of business in, the Legislative Assembly in relation to any financial matter or to any Bill for the appropriation of moneys out of the Consolidated Fund of the Union territory;

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State of Goa - Subsection

Section 33(1)(b) in The Government of Union Territories Act, 1963