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State of Goa - Section

Section 85 in The Goa, Housing Board Act, 1968

85. Power to direct sale of securities in which any surplus of the revenue accounts is invested.

- If at any time after any surplus referred to in sub-section (2) of section 84 has been invested, the Board is satisfied that the investment is not needed for the service of any loan referred to in that sub-section, it may, with the approval of the Government, sell the securities held under the investment.