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State of Goa - Section

Section 16 in The Goa Information Technology Development Rules, 2011

16. Manner of issuing securities.

- Every bond, obligation, debenture or other securities issued by the Corporation for raising money or for securing money borrowed by or due from the Corporation shall be by a deed under the common seal of the Corporation and signed autographically by the Managing Director or any other Officer authorized by the Corporation in that behalf.