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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(6) in The Goa Rehabilitation Board Act, 2006

(6)Notwithstanding anything contained in this section, the Government may at any time direct that the recovery of the whole or any part of the amount certified to be due from any person by the auditor under this Act shall be waived, if in it's opinion, such a course is necessary, after considering all the circumstances of the case.