Section 6 in The National Oilseeds And Vegetable Oils Development Board Act, 1983
6. The finances of the Board will consist of sums provided by the Central Government out of the proceeds of cess on vegetable oils (vide Vegetable Oils Cess Bill, 1983) grants or loans made by the Central Government or by any other person or donations from the State Governments, voluntary organisations and other institutions. The Board will also have power to borrow money, with the approval of the Central Government, from the public by the issue or sale of bonds and debentures and from any bank or any other authorities, organisation or institution.
7. The Bill seeks to achieve the above objects -S.O.R. Gaz. of India., 3-5-1983, Pt. 11, S. 2, Ext., p. 20.[8th September, 1983]An Act to provide for the development under the control of the Union of the oilseeds industry and the vegetable oils industry and for matters connected therewith.Be it enacted by Parliament in the Thirty-fourth Year of the Republic of India as follows:
