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National Bank for Agriculture and Rural Development Act, 1981 Chapter V: Borrowings by the National Bank 19. Borrowings by the National Bank.- The National Bank may, for the purpose of carrying out its functions under this Act,-- a. issue and sell bonds, debentures and other financial instruments with or without guarantee of the Central Government on such terms and conditions as may be approved by the Board;; b. borrow money from the Reserve Bank repayable on demand or otherwise on such terms and conditions including the terms relating to security and purposes as may be specified by the Reserve Bank; c. borrow money from the Central Government and from any other authority or organisation or institution approved by the Board, on such terms end conditions as may be agreed upon; d. accept from the Central Government, a State Government, a local authority, a State land development bank, a State co-operative bank or a scheduled bank or any person or body, whether incorporated or not, deposits repayable on such terms as the National Bank may, with the approval of the Reserve Bank fix; and e. receive gifts, grants, donations or benefactions from the Central Government or any State Government or any other source.    |
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