Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(3)The period for extending any such consolidated loan shall not, without the sanction of the State Government extend beyond the farthest date within which any of the loans to be consolidated would otherwise be repayable.