Section 29 in Maharashtra Jeevan Authority Act, 1976
29. Loans to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
- The State Government may, from time to time, advance loans to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] on such terms and conditions, not inconsistent with the provisions of this Act, as the State Government and [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may agree upon.
