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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Assam - Subsection

Section 79(2) in Guwahati Metropolitan Development Authority Act, 1985

(2)The Authority may, from time to time, borrow money by way of loans or debenture from such sources issue debenture at such rate of interest and for such period and upon terms, as the State Government may approve, any sum of money required for carrying out the purposes of this Act or servicing any loan obtained by it.