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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(b)The officer appointed by the State Government shall pay the moneys collected or received to the lender or in the case of a Government loan to the Government Treasury. The said officer shall prepare accounts of money so collected and of the cost of collection. He shall deliver a copy of the Accounts to the Board and shall also cause a copy to be published in the Official Gazette.