Section 20(2) in The M.P. Rajya Beej Evam Farm Vikas Nigam Adhiniyam, 1980
(2)Subject to such conditions and restrictions as the State Government may deem fit to impose, it may guarantee the bonds and debentures and other securities issued under clause (a) of sub-section (1) and the loans and deposits raised by the Nigam under clause (b) of sub-section (1) as to the repayment of principal and payment of interest thereon and incidental charges.
