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Union of India - Section

Section 39 in The National Capital Region Planning Board Rules, 1985

39. Conditions of loan.

(1)All sanctions of loans shall specify the terms and conditions including the terms and conditions of repayment and payment of interest.
(2)The borrowers shall be required to adhere strictly to the terms settled for the loans made to them. Modifications of the terms in their favour can be made subsequently only for special reasons.