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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(1)The Authority may, from time to time, subject to the provisions of this Act, borrow any sum by way of loan, debentures, bonds, whether secured or not, from the Central Government or State Government or such other sources including Banks and financial Institutions.