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66. Power to raise loans.- (1) A Board may, with the previous sanction of the Central Government and after due notification in the Official Gazette, raise loans for the purposes of this Act: Provided that no such notification shall be necessary if a loan is obtained from the Central Government or a State Government. (2) Loans may be raised by a Board in the open market on Port Trust securities issued by it or may be obtained from the Central Government or a State Government. (3) The terms of all loans shall be subject to the approval of the Central Government.    |
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