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[Cites 0, Cited by 0] [Section 36F] [Entire Act]

State of West Bengal - Subsection

Section 36F(1) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972

(1)For carrying out the purposes of this Act, the Board may, with the previous approval of the State Government, raise loans in the open market or from any financial institutions, and the State Government may stand guarantee for payment of the principal amount of such loan and for payment of interest, subject to such terms and condition as it may determine.