Section 15(2) in The Jammu and Kashmir State Forest Corporation Act, 1978
(2)Without prejudice to the generality of the foregoing provisions such powers shall include the power,-(a)to set up workshop or factories for processing forest raw materials;(b)to establish, maintain and operate laboratories, and experimental and research stations;(c)to enter into such contract or arrangement with any person as the Corporation may deem necessary for performing its functions under this Act :(d)to borrow money, issue debentures, bonds or stocks and manage its funds; and(e)to incur expenditure and grant advances for performing its functions under this Act.
