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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)The Authority may, from time to time, with the previous sanction of the State Government, borrow money from any source by issue of bonds, debentures, loans or such other instruments, on such terms and conditions, as it may deem fit, for the purposes of this Act.