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State of Haryana - Section

Section 22 in The Haryana Kisan Kalyan Pradhikaran Act, 2018

22. Power to borrow and receive donations.

- The Pradhikaran may, from time to time, borrow money by way of loans, bonds or debentures or other instruments from sources other than the Government and receive donations from the public on such terms and conditions, general or specific, as may be approved by the Government.