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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(4) in Goa Investment Promotion Act, 2014

(4)In performance of its functions, duties and powers under this Act, the Board shall further the policies laid down by the Government as also all statutory notifications, including Regional Plan, Outline Development Plan, Development Plan, Land Use Maps and all other regulations made under various Acts wherever applicable except in notified areas as provided under this Act.