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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(3) in The Goa, Housing Board Act, 1968

(3)Subject to such conditions and limitations as may be prescribed and with the previous approval of the Government, the Board may, for the promotion and execution of any housing, improvement or building scheme under this Act, enter into financial arrangements with any banks or other financial institutions approved by the Government or with the Life Insurance Corporation of India established under section 3 of the Life Insurance Corporation Act, 1956 (Central Act 31 of 1956).