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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Himachal Pradesh - Subsection

Section 20(3) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999

(3)Subject to such limits as the Government may, from time to time, lay down, the Authority may borrow temporarily by way of over draft or otherwise such amounts as it may require for discharging its functions under this Act.