Section 24 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
24. Power to borrow.
- A Market Committee may, with the previous sanction of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).], borrow money from the Board or Bank or any other public financial institution, required for carrying out the purposes of this Act and nothing contained in sub-section (2) of Section 38 shall apply to the money so borrowed.
