Section 72(2) in The Goa Rehabilitation Board Act, 2006
(2)The surplus, if any, remaining after making the payments referred to in sub-section (1) shall, subject to the maintenance of a closing balance as required by sub-section (2) of section 66, be invested in the manner laid down in section 60 towards the service of any loan outstanding after the expiry of thirty years from the commencement of this Act, unless the Government otherwise directs.
