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[Cites 0, Cited by 0] [Section 9B(3)] [Section 9B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9B(3)(ii) in The U.P. Basic Education Provident Fund Rules, 1975

(ii)its being mortgaged in favour of a Housing Board, Development Authority, Local Body, Nationalised Bank, the life Insurance Corporation or any other corporation owned or controlled by the Central or the State Government which advances loans for the construction of a new house or for making additions or alterations to an existing house.]