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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(i) in The U.P. Industrial Housing Rules, 1959 (i)That he shall deposit a security equal to two months' rent of the house, which will be refundable only in case when no house is allotted to him or on his vacating the house :
