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State of Uttar Pradesh - Section

Section 9 in The Regulations For Disbursement of Loans Under The Middle Income Group Housing Scheme, 1968

9. Rate of interest of the loan.

- The rate of interest to be charged by the Board on loans granted by it shall not ordinarily exceed the interest payable by the Board to the State Government, Life Insurance Corporation, etc., by more than half per cent, per annum.