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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(4) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(4)The Board shall forthwith pay into any sinking fund any amount which the Accountant General, U.P. may certify to be deficient, unless the State Government. specially sanctions a gradual readjustment.