Section 32 in The Garo Hills Cotton Jute and Ginger Trade Regulation, 1980
32.
The Managing Committee may enter into any agreement through the Garo Hills District Council with any Bank/Financial Institutes/Government/ L.I.C. or any other agencies to borrow money to enable it to have sufficient resources to purchase stock of any commodity in any market to frustrate the malafide intention or unscrupulous licence dealers to dampen price and thereby to deprive growers of legitimate price;
