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Union of India - Section

Section 1815 in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002

1815.

No. G.S.R. 341(E), dated 8th May, 2002. - In exercise of the powers conferred by Section 54-A of the National Housing Bank Act, 1987 (53 of 1987), the Central Government hereby makes the following rules, namely :