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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Goa - Subsection

Section 65(3) in The Goa, Housing Board Act, 1968

(3)All moneys received by or on behalf of the Board by virtue of this Act, all proceeds of land or any other kind of property sold by the Board, all rents and all interests, and profits for works done to private and public agencies and other moneys accruing to the Board shall constitute the fund of the Board.