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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Industrial Infrastructure Development Corporation Act, 1990

(1)The Corporation may, from time to time, with the previous sanction of the State Government and subject to the provision of this Act and to such conditions as may be prescribed in this behalf, borrow any sum from open market or from Bank or financial institution required for the purposes of the Act.