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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Goa - Subsection

Section 57(c) in The Goa Rehabilitation Board Act, 2006

(c)if the Board has, before borrowing money on debentures, reserved by public notice, a power to pay off the loan by periodical instalments and to select by lot the particular debenture to be discharged at particular periods, then, by paying such instalments at such periods; or