Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 9 in The Bodh Gaya Temple Act, 1949 9. Limitation of borrowing power. - The Committee shall have no power to borrow money from any person except with the previous sanction of the [State] [Substituted by A.L.O.] Government.
