Section 14(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(a)if the debenture alleged to have been lost, stolen, destroyed, defaced or mutilated is payable more than six years after the date of publication of the notification referred to in sub-rule (2) -

(i)for the payment of interest in respect of the debenture pending the issue of a duplicate debenture; and

(ii)for the issue of a duplicate debenture payable to the applicant; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 14(1)(a) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972