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State of Uttar Pradesh - Section

Section 30 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

30. Register of sinking fund.

- Where a sinking fund has been established under rule 20 a register of sinking fund shall be maintained in Form 'B' appended to these rules and separate pages shall be allotted for each loans.FORM A(See Rule 10)The U.P. Avas Evam Vikas ParishadIssue of..........Debentures of Rs...........each numbered to bearing interest at Rs......percent per annum payable on the...........day of......and the.....day of in each year.The issue is made pursuant to the provisions of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 (Act I of 1965) and the rules made by the State Government under section 59 read with section 94 (2) (w) of the said Act published in Official Gazette on the..........day of............DebentureNo..........................................Rs...........................