Section 45 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
45. Power of Board to borrow.
- The Board may, for carrying out the provisions of this Act, borrow money from the State Government or may with the previous approval of the State Government,-(i)from any other agency; or(ii)issue debentures on the authority of any property vested in it or on the security of a part of its future income accruing to it under this Act, or the rules made thereunder.
