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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(1) in The West Bengal Development Corporation Act, 1954

(1)The Corporation may, with the previous approval of the State Government, borrow money in the open market or otherwise [for carrying out the purposes of this Act.] [Words substituted for the words 'for the purpose of raising its working capital.' by W.B. Act 22 of 1956.]