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[Cites 0, Cited by 0] [Section 34N] [Entire Act]

State of Gujarat - Subsection

Section 34N(1) in The Gujarat Agricultural Produce Markets Act, 1963

(1)The Board, may, from time to time, with the previous approval of the State Government and subject to the provisions of this Act and to such conditions as the State Government may, by general or special order determine, borrow any sum required for the purposes of this Act by issue of bonds or stocks.