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Union of India - Section

Section 31 in Rubber Rules, 1955

31. Borrowing powers.

- The Board may with the previous sanction of the Central Government borrow, on the security of the Rubber Development Fund or any other of its assets, for meeting its expenses or for any other purposes referred to in Section 8 of the Act;Provided that no loan shall be taken which is repayable later than six months from the date of the loan.