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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Uttar Pradesh - Subsection

Section 156(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)In the case of a loan borrowed before the appointed day, repayment shall normally be made by the method which was in operation for the repayment of such loan or if there was no such method, by any of the methods specified in subsection (1).