- Every loan taken by the Board shall be repaid by the Board within the period agreed upon by the Board and subject to the provisions of sub-section (2) of section 84 by such of the following methods as may be approved by the Government, namely-(a)from a sinking fund established under section 70 in respect of the loan; or(b)by paying equal yearly or half-yearly instalments of principal or principal and interest, throughout the said period; or(c)if the Board has, before borrowing money on debentures, reserved, by public notice, a power to pay off the loan by periodical instalments and to select by lot the particular debenture to be discharged at particular periods, then, by paying such instalments at such periods; or(d)from money borrowed for the purpose; or(e)partly from the sinking fund established under section 70 in respect of the loan and partly from money borrowed for the purpose.
