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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(1)The Board may for maintaining a register of debentures appoint an officer on such terms as it may determine, who shall be called the Registrar of Debentures, hereinafter referred to as the Registrar.