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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(3) in The Government of Union Territories Act, 1963

(3)Every Minister shall have the right to speak in, and otherwise take part in the proceedings of, the Standing Committee, but shall not, by virtue of such right, be entitled to vote at any meeting of the Committee if he is not a member thereof.