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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Goa - Subsection

Section 69(c) in The Goa, Housing Board Act, 1968

(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