Section 19(1) in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979
(1)The Nigam may for the purpose of carrying out its function under this Act-(a)with the prior approval of the State Government issue and sell bonds and debentures and other securities carrying interest;(b)borrow money and accept deposits from Central Government, the State Government, any bank or financing institution and, with the approval of the State Government, from a corporate body or from any other person.
