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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(2)(b) in Goa Investment Promotion Act, 2014

(b)all money and other property of whatever kind (including fund of the Board) owned by or vested in, the Board, shall, immediately on such dissolution, transfer to and vest in the Government.