The Board may from time to time borrow, at such rate of interest, and for such period, and upon such terms, as to the time and method of repayment and otherwise, as the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.] may approve, any sum necessary for the purpose of -(a)meeting expenditure debitable to the capital account under section 123, or(b)repaying any loan previously taken under this Act.[* * * *] [Proviso omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.]
