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[Cites 0, Cited by 0] [Section 50C] [Entire Act]

State of Goa - Subsection

Section 50C(4) in The Goa, Daman and Diu Public Health Act, 1985

(4)If the prescribed authority fails to pass any order within the specified period, the permit shall be deemed to be renewed for further period subject to terms and conditions as specified under the rules.