Section 21(3) in Karnataka Khadi and Village Industries Act, 1956
(3)The Board may receive loans from State and Central Governments or the [Khadi and Village Industries Commission] [Substituted by Act 25 of 1958 w.e.f. 25.12.1958.] or a local authority or a co-operative bank registered under any law governing co-operative societies in the State [or a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 or the State Bank of India constituted under the State Bank of India Act, 1955 or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks), Act, 1959, or a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970.] [Inserted by Act 16 of 1978 w.e.f. 11.5.1978.]
