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

State of Goa - Subsection

Section 65(4) in The Goa, Housing Board Act, 1968

(4)Except as otherwise directed by the Government, all moneys and receipts specified in the foregoing provisions and forming part of the fund of the Board shall be deposited in the State Bank of India or any scheduled Bank or invested in such other form as may be approved by the Government:Provided that the Board may invest any sums not required for immediate use in such securities or debentures as may be approved by the Government.