Section 17(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

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State of Uttar Pradesh - Subsection

Section 17(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(c)in the case of payment of the principal sum without issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-rule (2) of rule 14.

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State of Uttar Pradesh - Subsection

Section 17(1)(c) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972