Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 15 in Rajasthan Lakes (Protection and Development) Authority Act, 2015

15. Power of the Authority to borrow.

- The Authority may, with the previous approval of the State Government, borrow money for carrying out the purpose of this Act, at such rates of interest and on such conditions as the State Government may determine at the time money is borrowed.