Section 27(2) in The Warehousing Corporations Act, 1962
(2)A Warehousing Corporation may, for the purpose of carrying out its functions under this Act, borrow money--(i)from the Reserve Bank, or(ii)from the State Bank, for such periods for which, and upon any of the securities against which, it is authorised to advance and lend moneys, under the provisions of [the State Bank of India Act, 1955 (23 of 1955), or] [Substituted by Act 42 of 1976, Section 7, for certain words (w.e.f. 24-3-1976)](iii)[ from any [scheduled bank] [Inserted by Act 42 of 1976, Section 7, (w.e.f. 24-3-1976)] or(iv)from such insurance company, investment trust or other financial institution as may be approved by the Central Government in this behalf.]
