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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Goa - Subsection

Section 27(2)(b) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004

(b)all rules or any schemes framed under the repealed Act shall, to the extent permissible and expedient, continue to be in force till the necessary rules or schemes, as the case may be, are framed under the provisions of this Act.