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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(8) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(8)Where the Accountant General, U.P. finds that the amount in any sinking fund is deficient, he shall give a certificate in the following Form:"Certified that the sinking funds relating to the loans noted below were deficient by the amount given against each."