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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Goa - Subsection

Section 84(2) in The Goa, Housing Board Act, 1968

(2)The surplus, if any, remaining after making the payments referred to in sub-section (1) shall, subject to the maintenance of a closing balance as required by sub-section (2) of section 78, be invested in the manner laid down in section 72 towards the service of any loans outstanding after the expiry of thirty years from the commencement of this Act, unless the Government otherwise directs.