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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(2) in The Goa Rehabilitation Board Act, 2006

(2)The Government may, on such terms and conditions as it may think fit to impose, transfer to the Board the execution of any rehabilitation scheme not provided for by this Act or any previous scheme, programme or package of rehabilitation, and the Board shall thereupon undertake the execution of such scheme as if it had been provided for in this Act.