Section 16(3) in Telangana Khadi and Village Industries Board Act, 1958
(3)The previous sanction of the Government shall be obtained for receiving any loan or borrowing any amount under sub-section (2):Provided that the provisions of this sub-section shall not apply when the Board receives any loan or borrows any amount from the State Government or the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.].
