Section 32(3) in The Punjab Agricultural Produce Markets Act, 1961
(3)A Committee may, with the previous approval of the [ - ] [Omitted by Punjab Act 4 of 1963] Board, obtain loans from other Committees on such conditions and subject to such rules as may be prescribed.[32A. Power to borrow by the Board. - The Board may, with the previsou sanctions of the State Governemnt, raise loans from the State Government banks or other financial institutions on such terms and conditions, as may be mutually agreed upon for carrying on the purposes for which it is established.] [Inserted vide Punjab Act No. 19 of 1998.]
