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[Cites 0, Cited by 0] [Section 170(1)] [Section 170] [Entire Act]

State of Uttar Pradesh - Subsection

Section 170(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)the loans borrowed in previous years for which the Corporation is liable and which have not been completely repaid before the commencement of the year, with particulars of the amount outstanding at the commencement of the year, the date of borrowing and the annual loan charges;