Section 11A(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)Notwithstanding anything contained in the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969), the Board may borrow money by way of loans from the Government, [the National Bank for Agriculture and Rural Development, the Reserve Bank of India or such other financial institutions as may be approved by the trustee]].
