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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(2)(h) in The Goa Money-Lenders Act, 2001

(h)any other matter which is or may be prescribed under this Act or any matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the provisions of this Act.