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State of Haryana - Section

Section 39 in The Haryana Sports Council Act, 2016

39. Power to borrow.

- The State Sports Council may, with the previous sanction of the State Government, as regards the purpose and amount of loan and subject to such conditions, as may be specified by the State Government, as to security and rate of interest, borrow any sum of money from any Scheduled Bank or Co-operative Bank or any other corporate body.