Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Entire Act] State of Uttar Pradesh - Section Section 13 in U.P. Area Development Act, 1976 13. Guarantee by the State Government. - The State Government may guarantee the bonds and debentures and other securities issued by the Authority and the loans and deposits by the Authority as to the repayment of principal and payment of interest thereon and incidental charges.
