54A. [ Mode of repaying loan. [Sections 54A and 54B Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
- Every loan obtained by the Board shall be repaid within the period and in the manner agreed upon by the Board,-(a)from a sinking fund established for the purpose under section 54B; or(b)from money borrowed for the purpose; or(c)partly from the sinking fund established under section 54B and partly from the money borrowed for the purpose.
