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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Goa - Subsection

Section 44(2)(a) in Goa Waste Management Corporation Act, 2016

(a)all properties, funds and dues which are vested in, or realisable by, the Corporation shall vest in, or be realisable by, the Government;