Section 3(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 3(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing which it has power to execute, provide or do if the cost of carrying out the purpose in question ought to be spared over a term of years;

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State of Uttar Pradesh - Subsection

Section 3(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972