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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(2)The terms of any such consolidated loan and the form of its scrip and the rates at which exchange into such consolidated loan shall be subject to prior approval of the State Government.