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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(c) in The Pepsu Townships Development Board Act, 1954

(c)subject to such rules as may be made in this behalf by the State Government [ * * * * *] [Omitted by Punjab Act 19 of 1973, Section 2.] to advance to a displaced person, or to any other person a loan for industrial or business purposes or for constructing residential or other buildings;