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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(2)(m) in The Gujarat Water Supply and Sewerage Board Act, 1978

(m)to raise, borrow or secure money on such terms and conditions as may be expedient and in particular by way of loans and advances, deposits and issue of debentures and obtain subventions or mortgages from public institutions like the Life Insurance Corporation of India, Banks and any international organisations or from the State and Central Government for drinking water supply and sewerage schemes or any other scheme for improvement of sanitation;