Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Uttar Pradesh - Subsection Section 10(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 (2)All debentures shall be signed by the Adhyaksh and either by the Housing Commissioner or by any one of the ex officio members of the Board.
