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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(2)The conditions and limitations subject to which the Board shall inter in to financial arrangement under sub-rule (1) shall be such as may be determined by the State Government at the time of granting of approval.