Section 39M in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
39M. Power of State Marketing Board to borrow.
Subject to such conditions as may be prescribed, the State Marketing Board may, for the purpose of providing itself with adequate resources, borrow money in the open market by issue of guaranteed or unguaranteed bonds, debentures, stocks or otherwise, or borrow money from any scheduled banks, or from such other banks or financial institutions as are approved, from time to time, by the State Government.
