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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(ii) in The U.P. Industrial Housing Rules, 1959

(ii)That he shall pay the rent and other dues for each month on or before the 15th day of the following month, to the person authorized by the Housing Commissioner, Uttar Pradesh, to receive the same.