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State of Bihar - Section

Section 8 in The Bihar Displaced Persons (Rehabilitation Loans) Act, 1953

8. Information to be furnished by borrower.

- The borrower shall be bound to furnish any information which the sanctioning authority or the Collector may require relating to the purpose or purposes for which the loan was advanced, the manner in which the loan has been or is being utilised and the financial position of the borrower.