Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Goa - Subsection

Section 53(3) in The Goa Rehabilitation Board Act, 2006

(3)All moneys received by or on behalf of the Board by virtue of this Act, all proceeds of land or any other kind of property sold by the Board, all rents and all interests, and profits for work done to private and public agencies and other moneys accruing to the Board shall constitute the funds of the board.