Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 21 in Gauhati University Loans and Advances Rules, 1959

21.

Any contravention of these Rules by a borrower will make him liable to pay the entire mortgage money outstanding at the time in a single instalment within fifteen days of notice to that effect.