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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(1)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

(ii)no loan shall be raised unless the State Government has approved the purpose and amount of the loan, the rate of interest and other terms thereof including the date of flotation and the period and method of repayment;