Section 34N in The Gujarat Agricultural Produce Markets Act, 1963
34N. Power of Board to borrow.
(1)The Board, may, from time to time, with the previous approval of the State Government and subject to the provisions of this Act and to such conditions as the State Government may, by general or special order determine, borrow any sum required for the purposes of this Act by issue of bonds or stocks.(2)Such bonds or stocks shall be issued, transferred, dealt with or redeemed in such manner as the State Government may, by general or special order, direct.(3)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, borrow money.-(i)from any scheduled bank or other bank or financial institution or other agency; or(ii)by issue of debentures on the security of any property vested in the Board or on security of a part of its future income accruing to it under this Act.
