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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Land Ports Authority of India Act, 2010

(3)Subject to such limits as the Central Government may, from time to time, lay down, the Authority may borrow temporarily by way of overdraft or otherwise, such amount as it may require for discharging its functions under this Act.