(3)The State Government or the State Marketing Board or other Agency or other Market Committees as the case may be, where it is satisfied sanction such loans, subsidies and grant-in-aids as may be deemed necessary :Provided that in getting the sanction of the loan from the State Agricultural Marketing Board, or other Agency or other Market Committee previous approval of State Government shall be obtained in accordance with Section 24 :Provided further that the loans shall be advanced against the property of the Market Committee except where specifically exempted by the State Government in case of loans for meeting the cost of management of the Market Committee in the initial stages.
