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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1)(b) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975

(b)the terms upon, the period within and the method by which the loan is to be raised and repaid shall be subject to these rules and the approval of the State Government.