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

State of Uttar Pradesh - Subsection

Section 9(2) in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968

(2)Loan under the scheme shall be advanced subject to the further condition that the borrower who takes the loan shall invest an amount equal at least to 25 per cent. of the loan out his own funds.