Section 3(2)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 3(2)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(b)no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-rule (1) shall be applied to the payment of salaries and allowances to any officers or servants of the Board other than those exclusively employed in connection with the carrying out of that purpose.

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State of Uttar Pradesh - Subsection

Section 3(2)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972