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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(1)(i) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(i)the purpose of the loan in case the loan is required for the execution of any work, the copies of duly approved schemes of projects, the firm estimated cost of the scheme or project, the other sources to meet the cost and its anticipated financial return shall also be included;