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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Goa - Subsection

Section 162(2)(i) in The Goa Panchayat Raj Act, 1994

(i)[ payment of salaries and allowances to the Sarpanch, Deputy Sarpanch, elected and co-opted members of the Panchayat, or members of any committee thereof and the staff of the Panchayat, subject to such rules as may be prescribed] [Substituted by the Amendment Act 20 of 2002 and thereafter by the Amendment Act 26 of 2003.].