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] [Entire Act] State of Uttar Pradesh - Section Section 8 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972 8. Repayment of loans. - Every loan raised by the Board shall be repaid in the stipulated manner within the time approved therefor.
