Section 19(1) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982
(1)The Nigam may with the previous approval of the State Government, issue and sell bonds and debentures carrying interest for the purpose of raising funds :Provided that without the approval of the State Government the total amount of bond and debentures issued and outstanding and of the other borrowing of the Nigam shall not at any time exceed four times the amount of the capital provided by the State Government under Section 5.
