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 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 (3)The debentures shall be of one hundred rupees or in such multiples of one hundred rupees as may be determined by the Board.
