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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Goa - Subsection

Section 61(4) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(4)The Government may, by notification, exempt either permanently or for any specified period, any establishment or class of establishments, or persons or classes of persons, from all or any of the provisions of this Act, subject to such condition as they may deem fit.