Section 13 in The Export-Import Bank Of India Act, 1981
13. Loans in foreign currency.—
Notwithstanding anything contained in the Foreign Exchange Regulation Act, 1973 (46 of 1973), or in any other law for the time being in force relating to foreign exchange, the Exim Bank may, for the purpose of granting loans and advances under this Act, borrow, with the previous consent of the Central Government, foreign currency from any foreign State or from any bank or financial institution in any foreign country or otherwise.
