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State of West Bengal - Section

Section 49 in The West Bengal Maritime Board Act, 2000

49. Power to raise loans.

(1)The Board may raise loans with the previous sanction of the State Government on such terms and conditions as may be prescribed.
(2)Loans may be raised by the Board in the open market on the Board securities issued by it or may be obtained from the State Government or any bank approved by the State Government.