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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in The Jammu and Kashmir Energy Conversation Act, 2011

(1)The Bureau may, with the consent of the Government or in accordance with the terms of any general or special authority given to it by the Government, borrow money from any source as it may deem fit for discharging all or any of its functions under the Act.