Section 19(3) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(3)The bonds and debentures of the Nigam issued under sub-section (1) and the loans and deposits raised by the Nigam under clauses (a) and (b) of sub-section (2) may be guaranteed by the State Government as to the repayment of principal and the payment of interest at such rate as may be fixed by the State Government on the recommendation of the Board of Directors of the Nigam at the time the bonds or debenture are issued.
