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[Cites 0, Cited by 0] [Section 18A(2)] [Section 18A] [Entire Act]

State of Assam - Subsection

Section 18A(2)(i) in Gauhati University Loans and Advances Rules, 1959

(i)Applications for an advance for house-building should in all cases be accompanied by a report from the Head of the Administrative Department concerned who should state besides his opinion as to the necessity of the advance, whether any previous advance has been made to the applicant and if so, when and whether such advance has been fully repaid or not.