LexSection 18A — Borrowing powers of the Authority.
The Inland Waterways Authority of India Act, 1985
1 [ 18A. Borrowing powers of the Authority. --The Authority may, in such manner and subject to such terms and conditions as may be determined by regulations, borrow money from any source by the issue of bonds, debentures or other instruments as it may think fit for discharge of all or any of its functions under the Act.]Open in Lexace · Ask the AI about this section