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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2)(a) in The East Punjab Refugees Rehabilitation (House-Building Loans) Act, 1948

(a)if the application is for a loan of a sum not exceeding Rs. 5,000 sanction the loan to the extent of the amount stated in the application or any lesser amount as he may consider fit;