Section 23 in The Haryana Kisan Kalyan Pradhikaran Act, 2018
23. Power to invest.
(1)The Pradhikaran may invest any portion of its funds in such investments, as may be specified by regulations.(2)The Pradhikaran may, with the prior approval of the Government, invest in establishment of joint venture companies and limited liability partnerships for infrastructure development and discharge of its functions and duties.
