LexSection 27A — Loans to State Government, undertakings, etc.
The National Bank for Agriculture and Rural Development Act, 1981
1 [ 27A. Loans to State Government, undertakings, etc. -- The National Bank may make loans and advances to any State Government or a corporation owned or controlled by the State Government or to any other person or class of persons, as may be approved by the Board, repayable on the expiry of a fixed period not exceeding twenty-five years from the date of making of such loans and advances and subject to such terms and conditions, as may be approved by the Board, for the purpose of development of infrastructure facilities for promotion of agriculture and rural development.]Open in Lexace · Ask the AI about this section