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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(1) in The Goa Tillari Irrigation Development Corporation Act, 1999

(1)The Corporation may make provisions for depreciation fund at such rates and on such terms as may be specified by the Comptroller and Auditor General of India, and in consultation with the State Government.