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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(8) in The M.P. Refugees Rehabilitations (Loans) Rules, 1963

(8)The covenants and declarations contained in the application for loan, Form I shall form part of and be read with this deed and notwithstanding anything contained herein above, any misstatement in the said application shall render the borrower liable to return the entire amount at once.