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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(2)The accounts of the Board, as certified by the auditor, together with the audit report thereon shall be forwarded yearly to the Government and the Government may issue such instructions to the Board in respect thereof as they deem fit and the Board shall comply with such instructions.