Section 18(1) in The Bonded Labour System (Abolition) Ordinance, 1975
(1)The corporation may, for the purpose of carrying out its functions under this Act-(a)issue and sell bonds and debentures and other securities carrying interest;(b)borrow moneys and accept deposits from the Central Government, the State Government, any bank or financing institution and, with the approval of the State Government, from a corporate body or from any other person.
