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Union of India - Section

Section 37 in The Tea Rules, 1954

37. Borrowing Powers. - The Board may with the previous sanction of the Central Government borrow on the security of the Tea Fund or any other of its assets for meeting its expenses or for any other purposes referred to in Section 10 of the Act;

Provided that no loan shall be taken which is repayable later than six months from the date of the loan.