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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(2) in Telangana Housing Board Act, 1956

(2)The rules made by the Government for the purposes of this section may empower the Board to borrow by the issue of debentures [and to enter into financial arrangements with banks and other financial institutions including the Life Insurance Corporation of India.] [Substituted by Act No.15 of 1962.]