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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1)(d) in The Goa Information Technology Development Act, 2007

(d)all monies received by the Corporation by way of rents and profits, or in any other manner or from any other source including the proceeds of any loan authorised by section 20.