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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Goa - Subsection

Section 55(4) in The Goa Rehabilitation Board Act, 2006

(4)Subject to the provisions of this Act and to such conditions and limitations as may be prescribed, the Board, may out of it's funds, grant loans and advances on such terms and conditions as it may determine to any co-operative society for the construction or improvement of houses.