Section 58(1) in The Goa Rehabilitation Board Act, 2006
(1)Whenever a loan has to be repaid from the sinking fund, the Board shall establish such a fund and shall pay into it every year until the loan is repaid, a sum so calculated that if regularly paid, throughout the period agreed upon by the Board, it would, with accumulations by way of compound interest, be sufficient after payment of all expenses, to pay off the loan at the end of that period.
