Section 12A(2) in The National Co-Operative Development Corporation Act, 1962
(2)The Central Government may guarantee the repayment of the moneys borrowed by the Corporation under clause (a) or clause (b) or clause (c) of sub-section (1) and the payment of interest thereon and other incidental charges.][12B. Grants, donations, etc. - (1) The Corporation may receive gifts, grants, donations or benefactions from Government or any other agency in or outside India.
