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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)The rules made by the Government for the proposes of this section may empower the Board to borrow by the issue of debentures and to make arrangements with bankers, and other financial institutions.