Section 12(1) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(1)The Board may, for the purposes of carrying out its functions under this Act, and with the previous approval of, and subject to the directions of the Government, borrow money from, –(a)the public by the issue or sale of bonds or debentures or both, carrying interest at such rates as may be specified therein;(b)any bank or other institution;(c)such other authority, organization or institution, as may be approved by the Government in this behalf.
