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 28] [Entire Act] State of Assam - Subsection Section 28(a) in Gauhati University Loans and Advances Rules, 1959 (a)The cost of the motor car subsequently purchased must not be less than 1-⅓ (one and a third) times the outstanding amount of advance including the interest accrued thereon.
