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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(2)The Government may, by rules made for the purpose of this Section, empower the Board to borrow by the issue of bonds or stocks or otherwise and to make arrangements with bankers.