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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(3)Money standing to the credit of two or more sinking funds may, at the discretion of the Board be invested in a common fund and it shall not be necessary for the Board to allocate the securities held in such investments among the several sinking funds.