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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(iii) in The Rajasthan Financial Corporation General Regulations, 2002

(iii)Depending upon the conditions prevalent in the money market and instructions and guidelines, if any, as may be prescribed by the State Government, the Board may decide from time to time the manner and terms of issue and repayment of Bonds and Debentures by the Corporation, with or without the guarantee of the State Government.