Section 6 in The Inland Waterways Authority Of India (Amendment) Act, 2001
6. Insertion of new section 18A.-
After section 18 of the principal Act, the following section shall be inserted, namely:-" 18A. Borrowing powers of the Authority.- The Authority may, in such manner and subject to such terms and conditions as may be determined by regulations, borrow money from any source by the issue of bonds, debentures or other instruments as it may think f t for discharge of all or any of its functions under the Act.".
