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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4)(iv) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(iv)borrow and raise money in such manner as the Board may think fit and to secure the repayment of any money borrowed, raised or owing by mortgage, charge, standard security, lien or other security upon the whole or any part of the Board's property or assets (whether present or future), and also by a similar mortgage, charge, standard security, lien or security to secure and guarantee the performance by the Board of any obligation or liability, it may have undertaken or which may become binding on it;