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[Cites 0, Cited by 0] [Section 63] [Entire Act]

NCT Delhi - Subsection

Section 63(3) in The Delhi Water Board Act, 1998

(3)Notwithstanding anything contained in the Foreign Exchange Regulation Act, 1973 or in any other law for the time being in force relating to foreign exchange, the Board may, for the purposes of this Act, borrow with the previous consent of the Central Government, money from any bank or financial institution in any foreign country or otherwise.