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] [Entire Act] State of Uttar Pradesh - Section Section 23 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968 23. The applicant shall utilise the amount advanced under the scheme only for the purpose for which it is advanced and for no other purpose.
