Section 19 in The Goa Information Technology Development Act, 2007
19. Grants, subventions, loans and advances and capital contribution to the Corporation.
- The Government may, after due appropriation made by the Legislature by any law in this behalf, make such grants, subventions, loans and advances and capital contributions 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 and advances and capital contribution made shall be on such terms and conditions as the Government may, after consulting the Corporation, determine.
