Section 16(2)(c) in The U.P. Sahkari Gram Vikas Banks Act, 1964

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State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Sahkari Gram Vikas Banks Act, 1964

(c)the Board has, after hearing the objections, if any, of the mortgagor or any other person mentioned in clause (a) authorised the exercise of such power.

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State of Uttar Pradesh - Subsection

Section 16(2)(c) in The U.P. Sahkari Gram Vikas Banks Act, 1964