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State of Goa - Section

Section 21 in The Goa Information Technology Development Rules, 2011

21. Particulars of borrowing to be furnished.

- Where the Corporation proposes to borrow money as provided in section 20 of the Act, the Corporation shall furnish to the Government all such particulars of the amount, purpose, nature and circumstances of the proposed borrowing and the amount of outstanding loans and such other information as the Government may require.