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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(4)The State Government may give guarantee subject to such conditions as it thinks fit, for the repayment of the principal and the payment of interest thereon with respect to the money borrowed under sub-section(1) or loan raised under sub-section (3), by the Authority.