Section 57 in The Goa Rehabilitation Board Act, 2006
57. Repayment of loans taken under section 55.
- Every loan taken by the Board shall be repaid by the Board within the period agreed upon by the Board and subject to the provisions of sub-section (2) of section 72 by such of the following methods as may be approved by the Government, namely-(a)from a sinking fund established under section 58 in respect of the loan; or(b)by payment of equal yearly or half-yearly instalments of principal or of principal and interest, throughout the said period; or(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(d)from money borrowed for the purpose; or(e)partly from the sinking fund established under section 58 in respect of the loan and partly from money borrowed for the purpose.
