Section 19 in The Goa Industrial Development Act, 1965
19. Grants, subventions, [loans, advances and capital contribution] [Substituted by Amendment Act 10 of 1991.] to the Corporation.
- The State Government may, after due appropriation made by the State Legislature by any law in this behalf, make such grants, subventions, [loans, and advances and capital contribution] [Substituted by Amendment Act 10 of 1991.] to the Corporation as it may deem necessary for the performances of the functions of the Corporation under this Act; and all grants, subventions, [loans, advances and capital contribution] [Substituted by Amendment Act 10 of 1991.] made shall be on such terms and conditions as the State Government may after consulting the Corporation determine.
