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State of Madhya Pradesh - Section

Section 3 in The M.P. Electricity (Supply) Finance Rules, 1967

3. Particulars of Borrowing to be furnished to Government.

- While applying for previous sanction of the Government, under sub-section (1) of Section 65 of the Act, the Board shall furnish all such particulars of the amount, purpose, nature and circumstances of the proposed borrowing as the Government may require.