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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Tamilnadu - Subsection

Section 97(c) in Tamil Nadu State Housing Board Act, 1961

(c)if the Board has, before borrowing money on debentures, reserved by public notice, a power to pay off the loan by periodical installments and, to select by lot the particular debentures to be discharged at particular periods, then, by paying such installments at such periods; or