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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(1) in The Goa Tillari Irrigation Development Corporation Act, 1999

(1)Subject to the provisions of sub-section (2) of section 40 of this Act, the net profit, if any, attributable to each of the main objects shall be fully credited to the Corporation.