(1)There shall be constituted a Fund to be called the Goa Investment Promotion Fund and there shall be credited thereto-(a)any grant or aid received by the Board from the Government;(b)all sums by way of contributions, fees, grants, gifts, donations, benefactions and any other sums received by the Board.(2)The Board may expend such sums as it thinks fit for performing its functions under this Act and such sums shall be treated as expenditure payable out of the fund of the Board.
