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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(1) in The Maharashtra Godawari Marathwada Irrigation Development Corporation Act, 1997

(1)The Corporation may, subject to such conditions as may be prescribed in this behalf, borrow money from the financial institutions or non-resident Indians, or from the open market by issue of guaranteed or unguaranteed bonds, debentures stocks and otherwise, for the purpose of providing itself with adequate resources.