Section 22 in The Gujarat Maritime Board Act, 1981
22. Repayment of Capital with interest.
- The Board shall repay at such intervals and on such terms and conditions as the State Government may determine the amount which is treated under clause (c) of Sub-section (1) of Section 20 as capital provided by the State Government, with interest at such rate as may be fixed by the State Government and such repayment of capital or payment of interest shall be deemed to be a part of the expenditure of the Board.
