Section 69 in The Goa Rehabilitation Board Act, 2006
69. Credits to capital account.
- There shall be credited to the capital account-(a)all moneys received on account of loans taken by the Board in pursuance of this Act;(b)all moneys received as grants by the Board for purposes of this Act from the Government;(c)all moneys received by the Board on account of repayment of loans and advances granted under section 55;(d)the proceeds of the sale of any land belonging to the Board which was purchased out of any loans or grants;(e)where any land was purchased out of advance from the revenue account, the portion of the proceeds of the sale of such land which remains after crediting to the revenue account the amount of such advance;(f)the proceeds of the sale of any movable property (including securities for money invested from the capital account) belonging to the Board;(g)all lumps sums received from any Government in aid of the capital account;(h)all moneys received by the Board in connection with leases;(i)all sums, if any, which the Government directs under sub-section (2) of section 72 to be credited to the capital account; and(j)all moneys realised from the sale of securities by direction of the Government under section 73.
