Section 19 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
19. Borrowing by the Nigam.
(1)The Nigam may for the purpose of carrying out its function under this Act-(a)with the prior approval of the State Government issue and sell bonds and debentures and other securities carrying interest;(b)borrow money and accept deposits from Central Government, the State Government, any bank or financing institution and, with the approval of the State Government, from a corporate body or from any other person.(2)The State Government may guarantee the bonds and debentures and other securities issued under clause (a) of sub-section (1) and the loans and deposits raised by the Nigam under clause (b) of sub-section (1) as to the repayment of principal and payment of interest thereon and incidental charges.(3)Without the approval of the State Government the total borrowing of the Nigam under sub-section (1) shall not at any time, in the aggregate exceed four times the amount of the capital provided by the State Government under Section 5.
