Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Uttar Pradesh - Subsection Section 19(iii) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968 (iii)The rate of interest to be charged from the borrower in respect of the outstanding loan, will remain unchanged.
