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NCT Delhi - Section

Section 32 in The Delhi Vidyut Board Rules, 1997

32. Temporary borrowing by the Board.

- The Board may, for the purpose of meeting any current expenditure properly chargeable to revenue or capital expenditure of an emergent nature, borrow within the limit fixed in that behalf by the Government or raise any sum or sums of money by way of temporary loan, cash, credit or overdraft from any bank or otherwise, as it may require, on such terms, conditions and security, and in such forms as may be approved by the Government. The amount so borrowed together with interest thereon, shall be repaid from the current revenues within a period of twelve months from the date of borrowing or such extended period as the Government may allow.