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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1)(e) in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

(e)he has not taken any loan for the construction of a house or purchase of a house under any Housing Scheme of the State or the Central Government either in his own name or in the name of his wife or dependent child; or has not previously availed himself/herself of any financial assistance from the Government for the construction of a house anywhere within India;