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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(1) in The Maharashtra Water Conservation Corporation Act, 2000

(1)The Corporation may, subject to such conditions, as may be prescribed in this behalf, borrow money from the financial institutions or Non-Resident Indians or from the open market by issue of guaranteed or unguaranteed bonds, debentures, stocks or term deposits, bill discounting or otherwise, for the purpose of providing itself with adequate resources.