Section 39 in THE MAJOR PORT AUTHORITIES ACT, 2021
39. Power of Board to repay loans to Government before due date.
The Board may apply any sums, out of monies which may come into its hands under the provisions of this Act and which can be so applied without prejudicing the security of the other holders of port securities, in repaying to the Government any sum which may remain due to it in respect of the principal account of any loan although the time fixed for the repayment of the same may not have arrived.
