Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Telangana - Subsection Section 62(3) in Telangana Housing Board Act, 1956 (3)All debentures issued by the Board, shall be in such form as the Board, with the sanction of the Government may, from time to time, determine.
