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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(3) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(3)Documentary evidence of income assessed for purposes of income tax or a certificate from the employer or any two responsible persons to the satisfaction of Housing Commissioner to the effect that the borrower comes within the eligible income group will be taken in proof of the annual income of the intending borrower.