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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(vii) in Kerala Water Supply and Sewerage Act, 1986

(vii)to borrow money, issue debentures, to obtain subventions, capital contributions, loans and grants, in incur expenditure and manage its own funds ;