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 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 (1)Whenever money is borrowed by the Board on debentures the debentures shall be in Form A appended to these rules.
