LexSection 30 — Guarantee by Food Corporation.
The Food Corporations Act, 1964
A Food Corporation may, upon such terms and conditions as it may think fit, guarantee any loan referred to in sub-section (2) of section 29, and also any other loan raised by a grower of foodcrops, which is re-payable within a period not exceeding five years.Open in Lexace · Ask the AI about this section