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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1)(d) in Goa Waste Management Corporation Act, 2016

(d)all monies received by the Corporation by way of rent and profits, or in any other manner or from any other source including the proceeds of any loan authorized by section 20;