(4)"borrow" includes the raising of money by the grant of annuities, and "loan" shall be construed accordingly;[* * *] [Clause (4-A) omitted by the Constitution (Forty-third Amendment) Act, 1977, Section 11 (w.e.f. 13.4.1978). Earlier Clause (4-A) was inserted by the Constitution (Forty-second Amendment) Act 1976, Section 54 (w.e.f. 1.2.1977).]
