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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(5) in The Government of Union Territories Act, 1963

(5)Every Bill which is not a financial Bill and contains mainly provisions dealing with matters specified in sub-section (4) shall upon introduction in the Legislative Assembly of the Union territory of Manipur, be referred to the Standing Committee for consideration and report to the Legislative Assembly.