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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Bihar - Subsection

Section 69(1) in The Bihar State Housing Board Act, 1982

(1)The Board may, from time to time, with the previous sanction of the Government and subject to the provisions of this Act and to such conditions as may be prescribed on this behalf may borrow any sum required for the purposes of this Act on guarantee of the State Government or on Bank guarantee or by mortgaging its properties.