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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 58(4) in Arunachal Pradesh Housing Board Act, 2014

(4)The Board may, out of its funds, grant loans and advances on such terms and conditions as it may determine, to any cooperative society registered under the Cooperative Society Act or to any other person for construction of houses, subject to the provision of this Act as may be prescribed.