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[Cites 0, Cited by 0] [Section 63] [Entire Act]

NCT Delhi - Subsection

Section 63(1) in The Delhi Water Board Act, 1998

(1)The Board may, with the consent of the Government or in accordance with the terms of any general or special authority given to it by the Government, borrow money from any source by the issue of bonds, debentures or such other instruments as it may deem fit for discharging any of its functions under this Act.