Section 2(d) in The Goa Salaries and Allowances of Ministers Act, 1964
(d)["Minister" means a Minister appointed under article 164 of the Constitution of India and includes the Chief Minister ,Deputy Chief Minister , Minister, Minister of State and Deputy Minister.] [Substituted by the Amendment Act 25 of 2000.] ;(dd)[ "prescribed" means prescribed by rules under this Act.] [Inserted by the Amendment Act 10 of 1970.];
