Section 27(1)(a) in The Food Corporations Act, 1964

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1)(a) in The Food Corporations Act, 1964

(a)take advances against stocks of foodgrains or other foodstuffs held by it, or borrow money--

(i)from any scheduled bank, or

(ii)from any other bank or financial institution approved by the Central Government in this behalf, or

(iii)from any other authority, organisation or institution or from the public on such terms and conditions as may be approved by the Central Government; or

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Union of India - Subsection

Section 27(1)(a) in The Food Corporations Act, 1964