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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The Board may from time to time, with the previous sanction of the State Government and subject to the provisions of this Act and to such conditions as may be prescribed in this behalf, borrow any sum required for the purposes of this Act from the public or from any corporation owned or controlled by the central or any Government.