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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Goa - Subsection

Section 51(1)(b) in Goa Waste Management Corporation Act, 2016

(b)until the expiration of two months after the notice in writing has been in the case of the Corporation or its committee, delivered or left at the Corporation's office and in the case of an officer or servant of the Corporation, delivered to him or left at his office or place of abode and all such notices shall state with reasonable particulars the cause of action and the name and place of abode of the intending plaintiff and of his advocate, pleader, or agent, if any, for the purpose of the suit.