Section 22(1)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 22(1)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(b)Securities guaranteed by the Central or State Government in the joint names of the Accountant General, U.P. and the Housing Commissioner to be held by them in trust for the repayment of the loan for which the sinking fund Was established.

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State of Uttar Pradesh - Subsection

Section 22(1)(b) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972