Section 11A(1) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(1)Notwithstanding anything contained in the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969) the Board may, with the prior approval of the Government and subject to the regulations made under this Act, borrow money by issue of bonds :Provided that the issue of the bonds shall be in conformity with such directions or instructions as may be issued by the Reserve Bank; of India or the National Bank for Agriculture and Rural Development from time to time.
