Section 34(1) in Punjab Water Supply and Sewerage Board Act, 1976
(1)Subject to the provisions of this Act and the rules made thereunder and subject to such conditions as may be specified by the Government by a general or special order issued in this behalf by it and with its previous approval, the Board may, from time to time, borrow money required for the purposes of this Act in one or more of the manners specified below -(a)raising loans from any Banks or other financing institutions or the Life Insurance Corporation established under Section 3 of the Life Insurance Corporation Act, 1956 (Central Act 31 of 1956); or(b)raising loans from any Corporation owned or controlled by the Central or the State Government; or(c)raising loans from the public by issue of bonds, debentures or stocks or otherwise in the form and manner approved by the Government.
