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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(1)All loans received by the Parishad from the State Government or any other source under the Middle Income Group Housing Scheme shall forthwith be deposited to the credit of the Capital Account of the Parishad Fund.