Section 19 in Uttarakhand River Valley (Development and Management) Act, 2005
19. Borrowing powers of Authority.
- Authority may with the consent of or in accordance with the terms of any general or special authority given to it by, the Central Government or as the case may be by the State Government, borrow money from any source by way of loans, issue of Bonds, Debentures or such other Instruments, as it may deem fit for discharging all or any of its functions under this Act.
