Section 34N(3) in The Gujarat Agricultural Produce Markets Act, 1963
(3)The Board may, for carrying out the provisions of this Act, borrow money from the State Government or may, with the previous approval of the State Government, borrow money.-(i)from any scheduled bank or other bank or financial institution or other agency; or(ii)by issue of debentures on the security of any property vested in the Board or on security of a part of its future income accruing to it under this Act.
