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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(5) in The Bodoland Autonomous Council Act, 1993

(5)The General Council may, subject to the provisions of any law relating to the raising of loans, by local authorities, raise with the approval of the Government, loans for the purpose of this Act and create a sinking fund for the repayment of such loan.