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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(ii) in The U.P. State Electricity Board (Issue of Bonds) Rules, 1964

(ii)The Board may issue such class or classes of bonds as it may determine but each class of bonds shall have a distinct title and shall be issued subject to the conditions that all bonds at any time belonging to that class shall bear one and the same rate of interest, and shall become redeemable at the same time, and shall in all other aspects be of the same character.