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 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2) in The M.P. Electricity (Supply) Finance Rules, 1967

(2)No mortgage shall be granted by the Board for a period of less than ten years and no extension of the terms of any mortgage shall be for a period of less than ten years :Provided that the provisions of this sub-rule shall not apply to or in respect of any mortgage charged upon any specific property forming part of the Works of the Board.