Section 3(2)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(a)no portion thereof shall without the previous sanction of the State Government be applied to any purpose other than that for which it was borrowed; and

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State of Uttar Pradesh - Subsection

Section 3(2)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972