Section 54 in The Maharashtra Maritime Board Act, 1996
54. Power to raise loans.
(1)The Board may raise loans, with the previous sanction of the Government on such terms and conditions as may be prescribed by rules by Government for the purposes of this Act.(2)Loans may be raised by the Board in the open market on the BoardSecurities issued by it or may be obtained from the Government or a Bank approved by, the Government.
