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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(1)All loans received by the Parishad from the State Government or any other source under the Low Income Group Housing Scheme shall forthwith be deposited to the credit of the capital account of the Parishad-fund.