Section 19(2) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(2)The Nigam may, for the purpose of carrying out its functions under this Act :-(a)borrow money from the Central Government or the State Government and from any other authority or organisation or institution approved by the State Government, on such terms and conditions as may be agreed upon; and(b)accept from the Central Government, State Government, a scheduled Bank or any person, deposits repayable after the expiry of a period which shall not be less than twelve months from the date of making the deposit and on such other terms as the Nigam may, with the prior approval of the State Government, fix.
