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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Telangana - Subsection

Section 62(5) in Telangana Housing Board Act, 1956

(5)Loans borrowed and debentures issued under this section may be guaranteed by the Government as to the repayment of principal and the payment of interest at such rate as may be fixed by the Government.