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

State of Assam - Subsection

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

(ii)After the application for house building loan is found on preliminary examination to be in order and the funds are available for the purpose, the case should be referred to a legal adviser of the University and his professional fees at the rate prescribed by the University should be realised from the loanee.