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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Goa - Subsection

Section 76(1) in The Goa, Housing Board Act, 1968

(1)Every such estimate, as sanctioned by the Board, shall be submitted to the Government who may, at any time within one month after receipt of the same,-
(a)approve the estimate; or
(b)disallow the estimate or any portion thereof and return the estimate to the Board for amendment.